Section 29(2) in The M.P. State University Service Rules, 1983
(2)The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may require a member of the Service to retire on his attaining the age of 57 years on three month's notice or pay in lieu of the whole or part thereof as the case may be, if such notice falls short of three months, if the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] considers it necessary to do so in public interest.
