Section 22(1) in The Punjab Shops and Commercial Establishments Act, 1958
(1)No employee shall be removed from service unless and until one month's previous notice or pay in lieu thereof has been given to him :Provided that -(a)no employee shall be entitled to the notice or pay in lieu thereof if he is removed on account of misconduct established on record;(b)No employee shall be entitled to one month's notice or notice pay unless and until he has been in the service of the employer continuously for a period of three months.
