Section 8 in The Goa Information Technology Development Rules, 2011
8. Termination of service.
- Except as otherwise expressly provided in the terms of the contract in any individual case, the Government may terminate the services of the Managing Director, or of the Chief Accounts Officer, who is not a Government servant deputed to the Corporation or being a Government servant has ceased to be in Government service, by giving him three month's notice or in lieu of such notice an amount equal to three month's pay.
