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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in The Chennai Corporation (Superior) Service Pension Rules, 1970

(2)The Government may, with the consent of the Corporation Council and after giving him at least three month's previous notice in writing, require a member of the service to retire from the service on the date on which he completes thirty years of qualifying service or on any date thereafter to be specified in the notice.