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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(viii) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(viii)the Board shall have the power to terminate the services of any member of the staff on grounds of retrenchment by giving to the person concerned six months' notice in writing or on payment of six months' salary in lieu thereof.