Section 37A(3) in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
(3)Notwithstanding anything contained in this regulation, the appointing authority shall if it is of the opinion that it is in the public interest to do so have the absolute right to retire any employee of the Institute by giving him notice of not less than 3 months in writing or 3 months pay and allowance in lieu of such notice:(i)If he is in Class I or Class II Service or post and had entered in the service of the Institute before attaining the age of 35 years, after he has attained the age of 50 years; and(ii)In any other case after he has attained the age of 55 years.Provided that nothing in this sub-regulation shall apply to any employee in Class-IV service or post who entered service on or before 7.8.1970.
