Section 15 in The Chennai Corporation (Superior) Service Pension Rules, 1970
15. Retiring pension.
(1)A member of the service may, after giving at least three months previous notice in writing to the Government, retire from the service on the date on which he completes thirty years of qualifying service on or any date thereafter to be specified in the notice.(2)The Government may, with the consent of the Corporation Council and after giving him at least three month's previous notice in writing, require a member of the service to retire from the service on the date on which he completes thirty years of qualifying service or on any date thereafter to be specified in the notice.(3)A retiring pension and death-cum-retirement gratuity shall be granted to a member of the service who retires under sub-rule (1) or who is retired under sub-rule (2).
