Section 23(a) in RSWC Employees Pension Regulations, 1990
(a)A Corporation employee may, after giving at least 3 months previous notice in writing to the appointing authority, retire 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 '20'.] years of qualifying service or attains the age of 45 years whichever is earlier or any date thereafter to be specified in the notice:
