Section 16 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
16. Resignation from Service.
- If a member of the Service wishes to resign from service he shall give one month's notice in writing to the appointing authority. If the member fails to give such a notice, or gives a shorter notice, the appointing authority shall be entitled to recover one month's salary with usual allowances or salary or allowances for the period by which the notice falls short of one month, as the case may be, from such member, in lieu of notice.
