Section 66 in The Bombay Shops and Establishments Act, 1948
66. [Notice of termination of service. [This marginal note was substituted, by Gujarat 11 of 1962, section 19 (2).]
- 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 person 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 person at least fourteen days' notice in writing, or wages on lieu of such notice]:Provided that such notice shall not be necessary where the services of such employee 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; and(c)causing damage to the property of his employer.]
