Section 15(6) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(6)An employee of the Bureau referred to in sub-rule (3), sub-rule (4), and sub-rule (5) may request in writing to the competent authority to accept notice of less than three months giving reasons thereof:Provided that the competent authority may consider the request for curtailment of the period of notice on merits, if it is satisfied that the curtailment of the period of notice shall not cause any administrative inconvenience.
