(3)Notice shall be given for discontinuance of service. - In every case in which Police officers are appointed on the application of any person, such person shall give a notice in writing to the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] fixing a period of one month and requiring him to terminate the services of such Police officers within one month or a lesser period from the date of receipt of notice as the Commissioner may fix.
