(3)An employee may, after giving at least three months notice, in writing, to the managing committee, retire from service on the date on which he completes twenty five years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice:Provided that no employee under suspension shall retire from service except with the specific approval of the managing committee.Note : - In case the retirement of any employee under this para is set aside by a court of law, all pecuniary liabilities consequent thereto from the date of retirement up to the date of his rejoining the post, shall devolve on the managing committee.
