Section 21 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
21. Resignation.
- (i) Employees who wish to leave the Corporation's service must give the Corporation the same notice as the Corporation is required to give them under rule 20. The Management may at its discretion accept the resignation of the notice period and the employee will in such cases be required to pay wages for the unexpired portion of the notice period.(ii)If an employee leaves the services of the Corporation without the requisite notice, then, without prejudice for any other action under his contract or service, if any, the management may deduct from his unpaid wages, the sum equivalent to the period of notice which he is required to give under clause (i) and if no such wages are due take recourse to such action as the law of land permits.
