LexSection 14 — Power to terminate contract of employment.
The Lalit Kala Akadami (Taking Over of Management) Act, 1997
If the Administrator is of opinion that any contract of employment entered into by the society in relation to its management, at any time before the commencement of this Act, is unduly onerous, he may, by giving to the employee one month's notice in writing or the salary or wages for one month in lieu thereof, terminate such contract of employment.Open in Lexace · Ask the AI about this section