Section 13 in Textile Undertakings (Taking Over of Management) Act, 1983
13. Power to terminate contracts of employment.
- If the Custodian is of opinion that any contract of employment entered into by any textile company or managing or other director of the company in relation to its textile undertaking at any time before the appointed day is unduly onerous, he or it may, by giving to the employee one month's notice in writing or salary or wages for one month in lieu thereof, terminate such contract of employment.
