Section 6(c) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.
(c)an I. C. S. member of the Indian Administrative Service or an I.P. member of the Indian Police Service may, after giving at least three months' previous notice in writing to the Government of the State on whose cadre he is borne, retire from service on the date on which such member completes thirty years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice:
