Section 31(3) in National Institute of Fashion Technology Statutes, 2020
(3)Notwithstanding anything contained in these Statutes, the appointing authority shall, if it is of the opinion that it is in the interest of the Institute so to do, have the absolute right to retire any employee of the institute by giving him notice of not less than three months in writing or three months' pay and allowances in lieu of such notice,-(i)if he is a regular employee holding a post in Level 6 in the pay matrix (Rs. 35400-112400/-) or equivalent and above and had entered service before attaining the age of thirty-five years, after he has attained the age of fifty years;(ii)in any other case after he has attained the age fifty-five years.
