Section 42(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)A Government servant who has elected to retire under this rule and has given the necessary intimation to that effect to the appointing authority, shall be precluded from withdrawing his election subsequently except with the specific approval of such authority on consideration of the circumstances of the case to withdraw the notice given by him :Provided that the request for withdrawal shall be prior to the intended date of his retirement.
