Section 21 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
21. Termination of service by notice.
(1)An officer or an employee shall not leave or discontinue his service on the Corporation without first giving notice in writing of his intention to do so to the Executive Director. The period of notice required shall be :-(a)three months in the case of an officer; and(b)one month in the case of an employee;Provided that in 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 his pay for the period of notice required of him;Provided further that the payment of such compensation may be waived by the Executive Director with the approval of the Board 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 an officer; and(b)one month's notice or pay in lieu thereof if he is an employee.This power shall be exercised by the Executive Director subject, in the case of officers, to the prior approval of the Board and other cases however to be brought to the notice of the Board for information only.(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;(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Registered Medical Practitioner or the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.Explanation I. - The expression 'month' used in this Regulation shall be reckoned according to the English calendar 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 (1) shall be deemed to be proper only if he remains on duty during the period of the notice, and an employee shall not be entitled to set off any leave earned and not availed of by him against the period of such notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of sub-regulation (2) or regulation 28 shall absent 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 Executive Director may deem fit to impose.
