Section 20 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
20. Termination of Employment.
(a)The appointing authority may terminate the services of a permanent employee by giving three months notice in writing or by paying three months pay in lieu of notice. The Corporation may similarly deduct three months pay from the dues of the employee who leaves its employment without giving due notice.(b)The employment of a temporary employee or a probationer shall be terminated by one month notice in writing or by paying one month's pay in lieu of notice. The Corporation may similarly deduct one month's pay from the dues of the employee who leave its employment without giving due notice.(c)In case the notice falls short of the specified period, the employer will be entitled to pay only for the period by which such notice falls short of that period.(d)Services of an employee whose appointment has been made or extended upto a specified period or date only shall automatically terminate on the expiry of that period or date and no notice for termination of services of such employee will be necessary.
