Section 2(4) in The U.P. State Electricity Board (Employees' Retirement) Regulations, 1975
(4)Every order of the appointing authority or any authority to which the appointing authority is subordinate requiring a Board's employee to retire forthwith under the first proviso to clause (d) of this regulation shall have effect from the afternoon of the date of its issue provided that if after the date of its issue, the Board's employee concerned, bona fide and in ignorance of the order, performs, the duties of his office his acts shall be deemed to be valid notwithstanding the fact of his having earlier so retired.
