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State of Punjab - Section

Section 348 in The Punjab Municipal Act, 1999

348. Conditions of service of employees performing functions concerned with public health or safety.

- No person employed by the Municipality, whose functions are intimately concerned with public health or safety, shall, in the absence of any contract authorising him so to do and without reasonable cause, resign his employment or absent himself from his duty without having given one month's notice to the Chief Officer of the Municipality or shall neglect or without reasonable cause, refuse to perform his duties.