Section 11(4) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
(4)An employee may, after giving at least three months notice in writing to the Management, retire from service on the date on which he completes twenty years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service except with specific approval of the Director.
