Section 15(3) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(3)If a person is appointed to a post created for a specific period :-(a)He shall cease to be in the employment of the Society on the expiry of the period for which the post has been created.(b)at any time during the employment, the Appointing Authority can terminate his appointment by giving one month's notice or one month's pay & allowances in lieu of such notice or the employee himself can terminate his appointment by giving one month's notice to the Appointing authority.
