Section 18(2) in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
(2)The Council shall if it is of the opinion that it is in public interest to do so have the absolute right by giving an employee a prior 3 months notice in writing to retire that employee on the date on which the employee completes twenty years qualifying service. An employee may after giving at least three months previous notice in writing to the Council retire from service on the date on which he completes twenty years qualifying service :Provided that no employee under suspension shall retire from service except with the specific approval of the Council unless he had attained age of fifty-eight. The rules for premature retirement adopted by the Government and amendment issued from time to time will be applicable to Council employees.
