Section 44(c) in The Madurai City Municipal Corporation Service Rules, 1975
(c)attaining the age of forty-five years and completing a qualifying service of twenty-four years shall have a weightage of one year.(iii)The notice of voluntary retirement issued by a member of the service under clause (i) shall be accepted by the appointing authority if the date of retirement on the expiry of such notice is earlier than the date on which the member of the service concerned could have retired voluntarily under sub rule (b) except where-(i)disciplinary proceedings are contemplated or pending against the member of the service concerned, for the imposition of a major penalty, or(ii)prosecution is contemplated or pending in a Court of law against the member of the service concerned,(iv)The member of the service shall be deemed to have been retired from service at the end of the period of notice issued under clause (i) unless the appointing authority or an authority to the appointing authority issues an order to the contrary before the expiry of the period of notice,(v)The member of the service may also withdraw the notice of voluntary retirement subsequently, with the approval of the appointing authority.]
