No employer shall dispense with the services of an employee who has been in his continuous employment -



(a) for not less than a year, without giving such person at least thirty days' notice in writing, or wages in lieu of such notice:



(b) for less than a year but more than three months, without giving such person at least fourteen days' notice in writing, or wages in lieu of such notice :



Provided that such notice shall not be necessary where the services of such employees are dispensed with for misconduct.



Explanation. - For the purposes of this section, "misconduct" shall include -



(a) absence from service without notice in writing or without sufficient reasons for seven days or more;



(b) going on or abetting a strike in contravention of any law for the time being in force; and



(c) causing damage to the property of his employer.