Section 23 in The Orissa Khadi and Village Industries Board Regulations, 1960
23. Order for abolition of posts.
(1)An order for abolition of a post or for reduction of the emoluments of an appointment shall not be brought into operation, in the case of a permanent employee of regular establishment, before the expiry of 3 months after the notice has been given to the employee affected and in other cases before the expiry of one month after the service of the notice ;Provided that no officer or servant shall be discharged on the abolition of any appointment unless he cannot be provided for otherwise.(2)In the case of an employee on leave, the order shall not be brought into operation before the leave expires, but the leave and the period or notice should run concurrently.
