Section 15(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(2)The services of a permanent employee may be terminated by the Appointing Authority by giving a notice of three months, or on payment of emoluments for such period as the notice falls short of three months, or without notice on payment of three months' emoluments, if the post to which he/she is appointed is abolished.
