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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(3) in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012

(3)The services of an employee on contract may be terminated by the Secretary with approval of Vice Chairperson by a notice of one month in writing to the employee on contract or on payment of one month's pay and allowances in lieu of such notice.