Section 22(c) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(c)The Corporation may publish the order of such retirement in newspaper, and the Corporation's employee shall be deemed to have retired on such publication, if he has not been served with the retirement order earlier.](iii)Notwithstanding anything contained in regulation 22, an employee shall, on invalidation by a Medical Board as may be constituted for the purpose cease to be in service on account of complete and permanent incapation determined in accordance with the relevant rules of the State Government in force from time to time.(iv)[ The Corporation shall have the right to retire a Corporation employee in public interest, if he/she has more than three children on or after 15-10-2003 and in such case the Corporation employee shall be entitled to proportionate retirement benefits/or service gratuity, as the case may be: [Inserted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/13169, dated 6-9-2003, Published in Rajasthan Gazette, Part VII, dated 11-9-2003, page 212, w.e.f. 29-3-2003.]
