Section 14(iii) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
(iii)If an employer leaves services without giving the due notice, he shall be liable to pay an amount equal to the salary including allowances for the period of notice or for the period by which the notice falls short and any other dues recoverable from him. The Bank shall be competent to deduct these amounts from his unpaid dues including the salary, other allowances, bonus, Gratuity etc.
