Section 17(i) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(i)the appointing authority shall, if it is of the opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee on the date on which he completes twenty five years of service or such period of service as the State Government may prescribe for its employees from time to time or attains fifty years of age or such age as the State Government may prescribe for its employees from time to time or on any date thereafter to be specified in the notice;
