Section 33 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
33. Termination of Employment, Retrenchment or Reversion and Dismissal.
- 33.1. The appointing authority may terminate the services of a temporary employee by giving one month's notice or salary in lieu thereof without assigning any reason, if he is in the service continuously for a period of more than 3 months.Provided that an employee shall be entitled to 7 days notice or salary in lieu thereof if he is in the service continuously for a period of three months or less.33.2The service of a permanent employee may be terminated for want of a post. A three months' notice or salary in lieu thereof shall be given to a retrenched employee provided that such employee shall be offered an equivalent post if available. If no such post is available, the next lower post if vacant shall be offered to the employee.33.3The employee shall also be entitled to resign his service by giving to the Bank a notice in writing. The period of notice in case of all the employees shall be one month or 30 days. In lieu of notice, the salary for the period shall be paid by the employee to the Bank besides any penalty agreed to be paid by him in terms of any agreement/bond executed by him during the course of service or at the commencement of service. It shall be lawful for the Bank to deduct the amount of such salary from any sum due to the employee by the Bank.33.4The Manager shall be competent to accept the resignation and to reduce the notice period in genuine cases.
