Section 50(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)The notice of voluntary retirement given under sub rule (1) shall require acceptance by the appointing authority:Provided that where the appointing authority does not refuse to grant the permission for retirement before the expiry of the period specified in the said notice, the retirement shall automatically become effective from the date of expiry of the said period.Government of Rajasthan's DecisionGuidelines for acceptance of notice. - A notice of voluntary retirement given after completion of [fifteen years] [The existing words 'twenty years' substituted vide FD Notification No.F.15(3)FD(Rules)/99 dated 1.12.1999.] qualifying service will require acceptance by the appointing authority. Such acceptance may be generally given in all cases except that the Appointing Authority shall withhold permission to retire a Government servant:(i)who is under suspension;(ii)in whose case the disciplinary proceedings are pending or contemplated for the imposition of a major penalty and the disciplinary authority having regard to the circumstances of the case, is of the view that such disciplinary proceedings might result in imposition of the penalty of removal or dismissal from service;(iii)in whose case prosecution is contemplated or may have been launched in a court of law.In such cases, if it is proposed to accept the notice of voluntary retirement approval of the Government should be obtained. Even where the notice of voluntary retirement given by the Government servant requires acceptance by the appointing authority, the Government servant giving notice may presume acceptance and the retirement shall be effective in terms of the notice unless the competent authority issues an order to the contrary before the expiry of the period of notice.
