Section 45(2) in The Coimbatore City Municipal Corporation Service Rules, 1987
(2)prosecution is contemplated pending in a Court of law against the member concerned.(d)The member shall be deemed to have been retired from service at the end of the period of notice issued under sub-rule (a) unless the appointing authority issues an order to the contrary before expiry of the period of notice.(e)The member may also withdraw the notice of voluntary retirement subsequently, with the approval of the appointing authority:Provided that the request for such withdrawal shall be made before the expiry of the period of notice.AppendixForm 4Appointment Committees Docket Form
