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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in Orissa State Financial Corporation (Staff) Regulations, 1975

(2)After confirmation an employee shall not leave or discontinue his/her service in the corporation without giving prior notice in writing to the Managing Director his/her intention to leave or discontinue the service The period of such notice shall not be less than three months except in cases where special contract is executed.