Section 30 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
30. Retirement.
(1)At any time after an employee has completed twenty years qualifying service, he may, by giving notice, of not less than three months, in writing to the appointing authority, retire from service as per the terms and conditions laid down by the Central Government, from time to time, for its own employees.(2)The appointing authority has the right to retire the employee before superannuation as premature retirement in accordance with the provision of the Central Civil Services (Pension) Rules, 1972.(3)An employee may retire form service on account of any bodily or mental infirmity that permanently incapacitates him from service subject to the following conditions, namely :-(i)the employee shall submit his application to the Registrar through proper channel and produces a medical certificate from medical authority as may be specified by the Ordinances;(ii)if the medical authority grants fitness certificate for a lower post, the employee, if willing may be appointed on such post, only if available; and(iii)the medical report shall precede or coincide with the date of retirement.
