Section 16(3) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(3)An employee may, by giving notice in writing of not less than three months retire from service after he/she has attained the age of 55 years or on completion of 20 years of service. In the latter case the employee will have to seek prior approval of the Appointing Authority.Provided that in both the cases, it shall be open to the Appointing Authority to withhold permission to an employee under suspension who seek to retire under this clause.Provided further that provisions of this clause will not apply to persons appointed on contract or on honorarium basis,
