Section 15(3) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(3)Any employee of the Bureau may, by giving notice of not less than three months in writing to the competent authority, retire from service after he has attained the age of fifty years, if he is an employee of the Bureau holding a post equivalent to a Group `A' or Group `B' post in the Central Government, and had entered the service of the Bureau before attaining the age of thirty-five years, and in all other cases after he has attained the age of fifty-five years.
