Section 67 in Sikkim Shops and Commercial Establishments Act, 1983
67.
No employer shall dispense with the services of an employee who has been in his continuous employment(a)for not less than a year, without giving such persons at least thirty days' notice in writing or wages in lieu of such notice;(b)for less than a year but more than three months, without giving such persons at least fourteen days' notice in writing or wages in lieu of such notice Provided that such notice shall not be necessary where the services of such employees are. dispensed with for misconduct.Explanation. - For the purposes of this section "misconduct" shall include(a)absence from service without notice 'in writing or without sufficient reasons for seven days or more;(b)going on or abetting a strike in contravention of any law for the time being in force;(c)causing damage to the property of his employer.
