(1)An order for the abolition of a post or for the reduction of the emoluments of an appointment shall not be brought into operation before the expiry of three months after notice has been given to the officer or servant whose services are to be dispensed with, on such abolition or reduction.(2)The Chairman shall be responsible for avoiding any unnecessary delay in giving such notice.(3)In the case of an officer or servant on leave the order shall not be brought into operation before it expires.
