Section 24 in RSWC Employees Pension Regulations, 1990
24. Compulsory retirement after completion of [15] [Substituted by Notification No. F. 52(V) 6125, dated 16-4-2001, Published in Rajasthan Gazette, Part 7, Extraordinary, dated 17-4-2001, page 7 for the figures '25'.] years of service.
- The appointing authority shall have the absolute right to retire in public interest any Corporation employee by giving him at-least three months previous notice in writing, from service on the date on which he completes [15] [Substituted by Notification No. F. 52(V) 6125, dated 16-4-2001, Published in Rajasthan Gazette, Part 7, Extraordinary, dated 17-4-2001, page 7 for the figures '25'.] years of qualifying service or on the date on which he attains the age of 50 years whichever is earlier, or on any date thereafter:Provided that such Corporation employee may be retired from service forthwith, and on such retirement from service the Corporation employee shall be entitled to claim three months pay and allowances in lieu of notice.
