Section 23 in RSWC Employees Pension Regulations, 1990
23. Optional Retirement on completion of [15] [Substituted by Notification No. F. 52(V) 6125, dated 16-4-2001, Published in Rajasthan Gazette, Part 7, Extraordinary, dated 17-4-2001, page 7 for the figures '20'.] years of qualifying service.
(a)A Corporation employee may, after giving at least 3 months previous notice in writing to the appointing authority, retire from service on the date on which he completes [15] [Substituted by Notification No. F. 52(V) 6125, dated 16-4-2001, Published in Rajasthan Gazette, Part 7, Extraordinary, dated 17-4-2001, page 7 for the figures '20'.] years of qualifying service or attains the age of 45 years whichever is earlier or any date thereafter to be specified in the notice:Provided that it shall be open to the Appointing Authority to withhold permission to retire a Corporation employee.(i)Who is under suspension;(ii)In whose case disciplinary proceedings are pending or contemplated for the imposition of a major penalty and the disciplinary authority having regard to the circumstances of the case is of the view that such disciplinary proceedings might result in imposition of the penalty of removal or dismissal from service;(b)A Corporation employee who has given notice for seeking retirement under sub-regulation (a), may presume acceptance of the notice of retirement and the retirement shall be effective in terms at the notice automatically, unless an order in writing to the contrary has been issued by the competent authority and served upon the Corporation employee before the expiry of the period of the notice.(c)If a Corporation employee seeks retirement while he is on leave not due, without returning to duty, the retirement shall take effect from the date of commencement of the leave not due and the leave salary paid in respect of such leave shall be recovered from him.(d)A Corporation employee who gives notice of voluntary retirement under sub-regulation (a) shall satisfy himself by means of a reference to the appointing authority who is competent to retire him to the effect that he has, in fact, completed [15] [Substituted by Notification No. F. 52(V) 6125, dated 16-4-2001, Published in Rajasthan Gazette, Part 7, Extraordinary, dated 17-4-2001, page 7 for the figures '20'.] years qualifying service for pension.(e)A Corporation employee may with the approval of the Appointing Authority withdraw the notice given under clause (a) of this sub-regulation provided the request for such withdrawal is made before the expiry of the notice.(f)The authority competent to retire a Corporation employee may, in deserving cases, accept the notice contemplated under clause(a) of this sub-regulation for a period of less than 3 months with the Concurrence of the Chairman of the Corporation.
