99A. [ Essential Municipal Officers or servants. [Inserted by M.P. Act No. 31 of 1973.]
- No essential Municipal Officer or servant shall-(a)unless he is authorised in that behalf by the terms of his contract, resign his appointment or quit his employment without giving a notice in writing of not less than one month to the authority appointing him, of his intention so to do; or(b)absent himself from duty otherwise than on leave duly granted and not subsequently cancelled; or(c)neglect or refuse to perform any of the duties or wilfully perform them in an inefficient manner.]
