Section 15(7) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(7)An employee of the Bureau, who has elected to retire under sub-rules (3) and (5) and has given the necessary intimation to that effect to the competent authority, shall not be allowed to withdraw his election subsequently, except with the specific approval of such authority:Provided that the request for withdrawal is within the intended date of his retirement.Note 1. - An employee may give three months' notice referred to in sub-rule (1), sub-rule (3), sub-rule (4) and sub-rule (5) before the employee attains the age specified in sub-rules (2) and (3) or has completed the age of thirty years specified in sub-rules (4) and (5), provided that the retirement takes place after he has attained the relevant age or has completed thirty years service, as the case may be.Note 2. - In computing the period of notice of three months referred to in the aforesaid sub-rules, the date of service of the notice and the date of its expiry shall be excluded.
