- On the completion of twenty-five years of service, a member of the service may retire from the service with the permission of the State Government (Appointing Authority) or the State Government (Appointing Authority) may retire any member of the service on the completion of twenty-five years of service even if he has not attained the age of superannuation on ground of inefficient and unsatisfactory work and conduct, for reasons to be recorded in writing.Chapter-XIII Allowances
