(4)Notwithstanding anything contained in these Statutes, an employee of the University, not being a teacher, shall be entitled to resign-(i)in the case of a permanent employee, only after giving three months, notice in writing to the appointing authority or paying to the University three months salary in lieu thereof ;(ii)in any other case, only after giving one month's notice in writing to the appointing authority or paying to the University one month's salary in lieu thereof.
