Section 50 in RSWC Employees Pension Regulations, 1990
50. Re-employment After Superannuation or Retiring Pension.
- A Corporation employee who is in receipt of a superannuation or retiring Pension shall not be re-employed or continue to be employed in service paid from the Corporation except on public grounds. Sanction to re-employment for extension of the term of employment may be given as follows:-(i)By the Corporation when the pension served before retirement in a gazetted appointment.(ii)By any authority sub-ordinate to the Corporation to whom the Corporation may delegate its powers under this Regulation in respect of pensioner re-employed in establishment under the control of such authority.
