Section 36(1) in RSWC Employees Pension Regulations, 1990
(1)The Dy. Director (Adm.) shall send to every officer/Corporation employee a formal application form for pension one year in advance of the date on which the Corporation employee attains the age of superannuation, or before the date of his anticipated retirement, if earlier, with the request that it should be returned to him duly completed as promptly as possible but in no case later than three months before the actual date of retirement. The Dy. Director (Adm.) shall also draw attention of the retiring Corporation employee to the provisions of the regulations for timely action.
