(3)An employee may, after giving at least three months notice in writing to the Managing Committee, retire from service on the date on which he completes twenty-five years of qualifying service or attains fifty years of age or on any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service except with the specific approval of the Managing Committee.Note. - In case falling under this clause, if the retirement of the employee is set aside by a court of law, all pecuniary liabilities consequent thereto from the date of compulsory retirement upto the date of his rejoining the post, shall devolve on the Managing Committee.
