Section 20 in Punjab School Education Board (Employees Service) Regulation, 1988
20. Resignation.
- An employee of the Board can resign his post -(i)if he is a quasi-permanent employee, by giving one month's notice to the appointing authority or by paying one month's salary in lieu thereof;(ii)if he is a permanent employee, by giving three months notice to the appointing authority or by paying three months' salary in lieu thereof;Provided that where an enquiry is going on against an employee or he is under suspension, on charges of misappropriation or defalcation of funds or causing financial loss either to the Board or to the Government, the employee shall not resign save with the prior permission of the appointing authority.
