Section 32(2) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(2)An officer or other employee of the service may by three months notice to the appointing authority seek voluntary retirement at any time after attaining the age of fifty years provided he has completed qualifying service of twenty years. The retirement under this sub-rule shall take effect only after the appointing authority has allowed the officer or other employee of die service to retire:Provided that it shall be open to the appointing authority to allow an officer or other employee of the service to retire without any notice or by a shorter notice.
