Section 21(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)The Corporation may terminate at any time the service of any officer or employee after giving him :-(a)three months notice or pay in lieu thereof in the case of an officer; and(b)one month's notice or pay in lieu thereof if he is an employee.This power shall be exercised by the Executive Director subject, in the case of officers, to the prior approval of the Board and other cases however to be brought to the notice of the Board for information only.
