Section 20(1) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(1)An officer or an employee shall not leave or discontinue his service in the Corporation without first giving notice in writing of his intention to do so to the Managing Director. The period of notice required shall be :(a)Three months in the case of confirmed employees; and(b)One month in the case of temporary employees;Provided that in the case of breach by an officer or an employee of the provision of this Sub-Regulation, he shall be liable to pay to the Corporation as compensation a sum equal to the pay for the period of notice required of him or for the period for such notice falls short.Provided further that the payment of such compensation may be waived off by the Managing Director with the approval of the Board of Directors in special circumstances to be recorded in writing.
