Section 15(4) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(4)Notwithstanding anything contained in sub-rule (1), the competent authority in the Bureau may, if it is of the opinion that it is in the public interest so to do, retire any employee of the Bureau holding a post equivalent to a Group `Ç' post in the Central Government after he has completed thirty years' service by giving him notice of not less than three months in writing or three months' pay and allowances in lieu of such notice.
