Section 30 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
30. Retirement in certain cases.
- Notwithstanding anything contained in Rule 29, on the completion of 25 years of service, a member of the service may retire from the service with the permission of the State Government. The State Government may suo motu and without assigning any reason retire any member of the service at any time on or after the completion of 25 years of service even if he has not attained the age of superannuation. In all such cases, where the State Government retire a member of service under this rules, they shall either give him three months notice or equivalent pay to him, after retirement, as far as possible, immediately.
