Section 16(3) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(3)[ The Central Government may, in consultation with the State Government concerned and after giving a member of the Service at least three months previous notice in writing, [or three months'] [Substituted vide DP&AR Notification No. 28/8/72-AIS(II) 30.9.72.] pay and allowances in lieu of such notice require that member to retire in public interest from service on the date on which such member completes thirty years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice.][Note 1: In computing the period of three month's notice referred to in sub-rules (2), (2A) and (3) the date of service of the notice and the date of its expiry shall be excluded. [Inserted vide DP&AR Notification No. 25011/6/80-AIS(II) dated 26.4.80 (GSR 512 dated 10.5.80).]Note 2: In the case of a member of Service who retires under sub-rule (2) or (2A) or who is retired under sub-rule (3), the date or retirement shall be treated as a non-working day.]
