Section 9(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(2)Notwithstanding sub-regulation (1), the Board may retire an employee on or at any time after the completion of 55 years of age or 30 years of service, whichever is earlier, by giving him three months' notice in writing:Provided that a due process given in Schedule-II shall be followed to decide to retire an employee.
