Section 20(1) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(1)An employee shall not leave his services during the period of agreement in the bond executed by him. In cases where the agreement period has been completed or where the agreement has not been executed in the bond, the employee has to give-one month notice in writing for leaving or stopping his service. Notice shall be given to the Appointing Authority. If the employee fails to give notice, he shall be liable to pay the amount equal to his one month pay to compensate the period of notice. But the Appointing Authority may exempt any employee from the payment of the said compensation.
