Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(4)
(a)Any institute employee who is in Group A or Group B service or post and had entered the service of the Institute before attaining the age of thirty five years may, by giving notice of not less than three months in writing to the appointing authority, retire from service after he has attained the age of fifty years;
(b)in all other cases, the institute employee, who has attained the age of fifty-five years, may retire from service by giving notice of not less than three months in writing to the appointing authority:
Provided that it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.