Section 13(i) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
(i)the appointing authority shall, if it is of opinion that it is in public interest to do so, have the absolute right, by giving a member of a Service prior notice in writing, to retire that member on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice.
