Section 21(ii) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(ii)If an employee leaves the services of the Corporation without the requisite notice, then, without prejudice for any other action under his contract or service, if any, the management may deduct from his unpaid wages, the sum equivalent to the period of notice which he is required to give under clause (i) and if no such wages are due take recourse to such action as the law of land permits.
