Section 27 in West Bengal Municipal (Employees' Service) Rules, 2010
27. Discharge after notice
. (1) If, under the terms of appointment, the Local Body has a right to terminate the services of a temporary employee after serving notice for a specified period, the services of such employee may be terminated after serving such notice and after paying him salary or wages from the date of issue of notice till the dates termination of service as mentioned in such notice.(2)Where an employee has been appointed "temporarily" or "until further notice or orders", or where his appointment has, under the terms of appointment, been made "terminable without notice", the services of the temporary employee may be terminated after serving one month's notice or after paying him one month's salary or wages in lieu of such notice.Note : Letters of appointment issued to temporary employee shall specify the period of appointment and shall also provide that the services of the employee shall be liable to termination during that period by serving notice for the period specified in the later. The period of notice specified in the letter shall be as short as possible and shall not ordinarily exceed one month. In cases where it may not be possible to insert such a provision the appointment shall be "until further notice or orders".
