Section 50(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)At any time after a Government servant has completed fifteen years qualifying service, he may, by giving notice of not less than three months in writing to the appointing authority, retire from service.] [Substituted by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]
