Section 16(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(2)Notwithstanding anything contained in para (1) above, if the Chief Executive Officer is of the opinion that it is in the Society's interest so to do, shall have the absolute right to retire any employee by giving, him/her notice of not less than three months in writing or three months' pay and allowances in lieu of such notice, after he/she has attained the age of 55 years.
