Section 72(4) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(4)Notwithstanding anything contained in sub-regulation (1), the resignation of an employee shall not be effective, unless it is accepted by the Competent Authority. The Competent Authority may refuse to accept a resignation:(a)If disciplinary proceedings have been instituted against or are proposed to be instituted against the employee;(b)If the employee is under an obligation to serve the Authority for a specified period which has not yet expired;(c)The employee owes the Authority any sums of money; or(d)For any other sufficient ground to be recorded in writing.Explanation 1. - Disciplinary proceedings shall be deemed to be instituted against an employee for the purposes of this sub-regulation, if he has been placed under suspension under these regulations or any notice has been issued to him asking him to show cause why disciplinary proceedings should not be instituted against him or any charge-sheet has been issued to him under these regulations and will be deemed to be pending till final orders are passed by the Disciplinary Authority.Explanation 2. - 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.Explanation 3. - A notice given by an employee under sub-regulation (1) above, shall be deemed to be proper only if he remains on duty during the period of the notice.
