Section 15(1) in Meghalaya Shops and Establishment Act, 2003
(1)No employee who has been in continuous service for not less than six months shall be discharged from service except for a reasonable cause and without giving such employee at least one month's notice or wages in lieu of such notice:Provided however that such notice shall not be necessary where such employee is discharged on ground of misconduct supported by satisfactory evidence recorded at an inquiry held for purpose.
