Section 82(2) in The Goa Medical Council Rules, 1995
(2)Any other employee of the Council may resign his office by giving one month's notice in writing to the effect to the President if he is temporary, and three months notice if he is permanent, and such resignations shall take effect from the date of acceptance by the Council. In the case of failure to give the required notice the employee shall be liable to pay salaries as payable thereof in lieu of notice period.
