Notice of at least three months shall be given to an officer or servant in permanent employee before he is discharged. If in any case notice of at least three months is not given and the officer or servant has not, been provided with other employment on the date on which his services are dispensed with a gratuity not exceeding his emoluments for the period by which the notice actually given falls short of three months shall be paid to him in addition to the gratuity to which he may be entitled under the rules in that behalf.
