Section 3 in The West Bengal Municipal Employees (Compulsory Retirement) Act, 1976
3. Compulsory retirement of any municipal employee. -
Notwithstanding anything contained in any law for the time being in force or in any contract, express or implied, or in any custom or usage, to the contrary, any municipal employee whose basic pay exceeds two hundred and fifty rupees per month and who has reached the age of fifty years may,-(1)by an order, be compulsorily retired by the appointing authority without assigning any reason whatsoever, by serving three months notice upon him in the prescribed manner or by giving him three months wages in lieu of such notice;Provided that no order shall be passed by an appointing authority under this section without obtaining, in such manner as may be prescribed, the prior approval of the State Government;(2)by serving three months notice in writing to the appointing authority and without assigning any reason whatsoever retire from service.
