Section 28(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)The services of a temporary employee other than on probation may be terminated by the Management at any time without assigning any reason after giving one calender month's notice or by paying one month's salary (pay and allowances, if any) in lieu of notice.In the case of an employee entitled to vacation, the notice shall not be given during the vacation or so as to cover any part of the vacation or within one month after vacation.[* * *] [Sub-rules (2) and (3) were deleted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
