Section 32(3) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(3)Retirement benefits, if any, shall be available in accordance with and subject to the provisions of the relevant rules applicable to every officer or other employee who retires or is required or allowed to retire under this rule.Explanation. - (1) The decision of the appointing authority under sub-rule (2) to require an officer or other employee to retire as specified therein shall be taken if it appears to the appointing authority to be in public interest but nothing herein contained shall be construed to require any recital in the order of such decision having been taken in the public interest.
