Section 44 in The Coimbatore City Municipal Corporation Service Rules, 1987
44. Notwithstanding anything contained in these rules, the appropriate authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire any member of the service by giving him notice of not less than three months in writing or three months pay and allowance in lieu of such notice, at any time after he has attained the age of fifty years or fifty five years in the case of basic servant, as the case may be, or after he has completed thirty years of qualifying service. Any member of service, who has attained the age of fifty years or who has completed twenty, five years of qualifying service, may, likewise, retire from service by giving notice of not less than three months, in writing to the appropriate authority.
Explanation I. - For the purpose of this rule, appropriate authority means the authority, which has the power to make substantive appointment to the post or service from which the member of the service is required to retire or want to retire.Explanation II. - For the purpose of this rule, the three months notice may be given before the member of the said service attains the age of fifty years, provided that the retirement takes place after he has attained that age.Explanation III. - In computing the notice period of three months, the date of service of the notice shall be included.Explanation IV. - When a member of the service under suspension or against whom disciplinary action is pending, seeks to retire voluntarily under this rule, the specific permission of the appropriate authority for such voluntary retirement is necessary. The appropriate authority may withheld the permission sought by the member.Explanation V. - The powers conferred on the appropriate authority under this rule may also be exercised by any higher authority.
