Section 12(3) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
(3)Any member of the Service may, after giving at least three months' previous notice in writing to the appointing authority retire from service on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service except with specific approval of the appointing authority.] [See Punjab Supplement Part III, dated 6.11.81, P. 581.]
