Section 29 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
29. General terms and conditions of services of temporary employees.
(1)The services of a temporary employee shall be [liable for] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] termination at any time by notice of one month in writing given either by the employee to the appointing authority, or by the appointing authority to the employee.(2)The other terms and conditions of service of such employee shall be such as may be specified by the appointing authority in his letter of appointment.
