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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(b) in The Madurai City Municipal Corporation Service Rules, 1975

(b)
(i)A member of the service who has completed qualifying service of not less than twenty years, may retire from service by giving notice of not less than three months in writing to the appropriate authority. Before giving such notice, he may satisfy himself by means of a reference to the appointing authority that he has completed twenty years of qualifying service for pension.