Section 11(2) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(2)If Management is of the opinion that it is in public interest to retire an employee for the reasons to be recorded in writing, it shall have the right by giving the employee concerned, a prior notice, in writing, of not less than three months, to retire him on the date on which he completes 20 years of qualifying service or on any other date thereafter to be specified in the notice :Provided that where three months notice is not given or notice for a period less than three months is given, the employee shall be entitled to claim a sum equivalent to the amount of pay and allowances at the same rate at which he was drawing immediately before the date of retirement, for a period of three months or for the period by which such notice falls short of three months, as the case may be.
