Section 20 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
20. Termination of service by notice.
(1)An officer or an employee shall not leave or discontinue his service in the Corporation without first giving notice in writing of his intention to do so to the Managing Director. The period of notice required shall be :(a)Three months in the case of confirmed employees; and(b)One month in the case of temporary employees;Provided that in the case of breach by an officer or an employee of the provision of this Sub-Regulation, he shall be liable to pay to the Corporation as compensation a sum equal to the pay for the period of notice required of him or for the period for such notice falls short.Provided further that the payment of such compensation may be waived off by the Managing Director with the approval of the Board of Directors in special circumstances to be recorded in writing.(2)The Corporation may terminate at any time the service of any officer or employee after giving him -(a)three months' notice or pay in lieu thereof in the case of confirmed employee; and(b)one month's notice or pay in lieu thereof in case of temporary employee.This power shall be exercised by the appointing authority with the prior approval of the Managing Director.(3)Nothing in sub-regulation (2) shall affect the right of the Corporation -(a)to retire or dismiss an employee without notice or pay in lieu thereof in accordance with the provisions of Regulations; and(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Civil Surgeon of the District concerned or Corporation's Medical Officer, if any, to be permanently incapacitated for further continuous service in the Corporation.Explanation I. - The expression 'month' used in the Regulation shall be reckoned according to the English calender and shall commence from the day following that on which notice is given by the employee or the Corporation, as the case may be.Explanation II. - A notice given by an employee under Sub-Regulation (i) shall be deemed to be proper only if the employee remains on duty during the period of the notice, and he shall not be entitled to set off any leave earned and not availed of by him against the period of notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of sub-regulation (2) of Regulation 20 absents himself from duty without permission during the period of notice, he shall not be entitled to receive any pay or allowances during the period of absence and shall further be liable to such further penalties as the Managing Director deems fit to impose.
