Section 12 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
12. Termination of service.
- Except as otherwise expressly provided by the terms of a contract in any individual case, the State Government may terminate the service of the Managing Director who is not a Government servant on deputation to the Corporation or being a Government servant has subsequently ceased to be so, by giving him three months' notice or in lieu of such notice an amount equal to three months' pay.
