Section 36(1) in The Rajasthan Municipal Service Rules, 1963
(1)[ The Rajasthan Service Rules, 1951 (Except provisions relating to pension) as amended from time to time. [Substituted by Notification No. F.10(1) LSG/66 dated 3-9-1976, Published in Rajasthan Gazette, Part IV-C dated 9-9-1976, page 295](1-A) A member of the Service may after giving at least three month's previous notice in writing to the State Government retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years whichever is earlier, or any date thereafter to be specified in the notice.(1-B) The State Government may after giving three month's previous notice in writing or by payment of three month's pay and allowance in lieu of such notice require a member of the service to retire from the service on the date on which he completes 20 years of qualifying service or the date on which he attains the age of 50 years, whichever is earlier, or any date thereafter.]
