Section 15(1) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(1)Notwithstanding anything contained in rule 14, the competent authority in the Bureau may, if it is of the opinion that it is in the public interest so to do, retire any employee of the Bureau by giving him notice of not less than three months' in writing or three months' pay and allowances in lieu of such notice-(a)if he is, in a post equivalent to Group `A' or Group `B' post in the Central Government in a substantive, quasi-permanent or temporary capacity and had entered the service of the Bureau before attaining the age of thirty-five years, after he has attained the age of fifty years; or(b)in any other case after he has attained the age of fifty-five years.
