Section 26 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
26. Retirement.
- At any time after an employee has completed twenty years of qualifying service, he may, by giving notice, of not less than three months, in writing to the appointing authority, retire from service as per the terms and conditions laid down by the Central Government, from time to time, for its own employees.(1)The appointing authority has the right to retire the employee before superannuation as premature retirement in accordance with the provisions of the Central Civil Services (Retirement) Rules, 1964.(2)An employee can retire from service on account of any bodily or mental infirmity that permanently incapacitates him from service, subject to the following conditions, namely:-(i)the employee shall submit his application to the Registrar through proper channel and produce a medical certificate from medical authority, as may be specified by the ordinances;(ii)if the medical authority grants fitness certificate for a lower post, the employee, if willing, may be appointed to such post only if available; and(iii)the medical report should precede or coincide with the date of retirement.
