Section 51(b) in West Bengal Municipal (Employees' Service) Rules, 2010
(b)Notwithstanding anything contained in this rule, the appointing authority shall, if it is of opinion that it is in the public interest so to do, have the absolute right to retire any employee by giving him notice of not less than 3 months' in writing or 3 months' pay and allowances in lieu of such notice with the approval of the State Government :(i)if he is in Category 'A' or Category 'B' service or post and had entered Municipal service before attaining the age of 35 years, after he has attained the age of 50 years.(ii)in all other cases, after he has attained age of 55 years.
