Section 16(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)[ A member of the Service may, after giving at least three months' previous notice in writing, to the State Government concerned, retire from service on the date on which such member completes thirty years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice:Provided that no member of the Service under suspension shall retire from service except with the specific approval of the [Central Government.] [Substituted vide DP&AR Notification No. 28/8/72-AIS(II) dated 30.9.72.][Provided further that the State Government concerned on a request made by the member of the service may, if satisfied and for reasons to be recorded in writing, relax the period of notice.] [Added vide notification No. 29018/11/2003-AIS(II) dated 20/12/2004.]
