Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 53 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

53. When not payable for part for a month.

- Pay and allowances shall not be payable for a part of a month to an employee who leaves or dis-continues his service without due notice during a month unless such notice has been waived by the Managing Director.