Section 25 in The Orissa Khadi and Village Industries Board Regulations, 1960
25.
The engagement of members of schematic establishments who are appointed for a specific work, lasts only for the period during which the work lasts. If discharged, otherwise than for serious misconduct before the completion of the work for which they are engaged, they are entitled to a month's notice or a month's pay in lieu of notice but otherwise, with or without notice, their engagement terminates when the work ends or the scheme is completed. If they desired to resign their appointments, they must give a month's notice of their intention to do so, failing which they will be required to forefeit a month's pay in lieu of such notice. The terms of engagement should be clearly explained to the persons employed in circumstances mentioned above.
