(1)Notwithstanding anything contained in this Act and the rules made there under, the dependent parents/divyang siblings may withdraw their application, appeal or seek to rescind the orders of apportionment, at any stage, before or at the time of hearing or after an order of apportionment is passed, or during the continuance of payment of the apportioned salary to them, before the Designated Authority or the Appellate Authority or the Commission;Provided that the dependent parents/divyang sibling shall-,(a)give it in writing to that effect to the Designated Authority, Appellate Authority or the Commission, as the case may be, clearly stating the reasons and changed circumstances for which he/she has proposed for withdrawal of the application or appeal or rescind the orders of apportionment, as the case maybe.(b)furnish an undertaking that the request has been made with his/her own decision and not under any duress from any quarter, and(c)state the month from which such apportioned salary order shall be withdrawn.
