Section 13 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
13. Resignation.
- Except as otherwise expressly provided by the terms of a contract in any individual case, the Managing Director who is not a Government servant on deputation to the Corporation, or being a Government servant has subsequently ceased to be so, may resign his office by giving three months' notice in writing to the Government :Provided that, if the Government so directs before the expiry of the aforesaid period of three months, the Managing Director giving such notice shall not vacate his office on or after the expiry of the period of three months until such time as he is relieved thereof.
