Section 29(3) in The M.P. State University Service Rules, 1983
(3)A member of the Service may, on attaining the age of 57 years, voluntarily retire after giving three month's notice to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.]. In case of a member against whom disciplinary proceedings are pending this notice shall be effective only when it is accepted by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.]. A notice once given under this sub-rule shall not be withdrawn without the permission of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.].
