Section 26 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
26. Termination of services of contract employees.
(a)The services of officers/staff appointed on contract basis for a period of more than one year are terminable without giving any reasons on three months' notice or the unexpired period of the contract whichever is earlier from either side.(b)The services of officers/staff appointed on contract basis for a period of one year arc terminable without giving any reasons on one month's notice or the unexpired period of the contract whichever is earlier from either side.(c)Either party reserves the right to pay the emoluments due for the notice period in lieu of the notice period.(d)Non-renewal of a contract on its expiry would automatically bring the services of a contract employee to an end.
