Section 23(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(2)The appointing authority may, at his discretion, retire an officer or an employee of the Corporation on completion of 20 years of service or 50 years of age.Explanation. - Notwithstanding anything contained in this Regulation, where an employee has ordinary leave earned but not availed of as on the date of retirement as prescribed by this Regulation, he may be permitted to avail of the leave and in that case the employee will be deemed to retire from service on the expiry of the leave.
