Section 92 in Gujarat State Council for Physiotherapy Rules, 2013
92. Resignation.
(1)The Registrar may leave service of the Council after giving three months' notice. If he leaves without giving notice, he shall forfeit three months' pay.(2)Any other employee of the Council may leave service after giving one months notice, if he is a temporary employee, and three months' notice, if he is a permanent employee. In the case of failure to give the required notice, the employee shall have to forfeit pay for the notice period.(3)The Council may, however waive the forfeitures in genuine case.
