Section 23(2) in Punjab School Education Board (Employees Service) Regulation, 1988
(2)Any employee may, after giving atleast three months previous notice, in writing to the appointing authority, retire from the service, on the date on which he completes twenty-five years of qualifying service or attains fifty years of age or any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service under this sub-regulation except with the specific approval of the appointing authority.
