Section 16(2A) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2A)[ A member of the service may, after giving three months' previous notice in writing to the State Government concerned, retire from service on the date on which he completes 20 years of qualifying service or any date thereafter to be specified in the notice:Provided that a notice of retirement given by a member of the service shall require acceptance by the [Central Government] [Inserted vide DP&AR Notification No. 25011/24/77-AIS(II) dated 2.2.78 (GSR No. 253 dated 18.2.78).] if the date of retirement on the expiry of the period of notice would be earlier than the date on which the member of the Service could have retired from service under sub-rule (2):Provided further that a member of the Service, who is on deputation to a corporation or company wholly or substantially owned or controlled by the government or to a body controlled or financed by the Government, shall not be eligible to retire from the service under this rule for getting himself permanently absorbed in such corporation, company or body.][Provided also that a member of the Service borne on the Cadres of Assam-Meghalaya. Manipur-Tripura, Nagaland and Sikkim may retire from service on the date on which he/ she completes 15 years of service.] [Added vide notification No. 29018/11/2003-AIS(II) dated 20/12/2004.]
