Section 13 in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978
13. Retirement from service.
- Member of the Service shall retire on the afternoon of the last date of the month in which they attain the age of fifty-eight years:Provided that Government may re-employ a member of a Service after his attaining the age of superannuation upto the age of sixty years if considered necessary in public interest :Provided further that -(i)the appointing authority shall, if it is of opinion that it is in public interest to do so, have the absolute right, by giving a member of a Service prior notice in writing, to retire that member on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice.(ii)the period of such notice shall not be less than three months and in case at least three months notice is not given or notice for a period of less than three months is given, the member shall be entitled to claim a sum equivalent to the amount of his pay and allowance at the same rate at which he was drawing them immediately before the date of retirement, for a period of three months, or as the case may be, for the period by which such notice falls short of three months.(iii)any member of a Service may, after giving at least three months previous notice in writing to the appointing authority retire from service on the date on which he completes [twenty] [Substituted for 'twenty five' by Punjab Government Notification dated 12.6.1982.] years of service or attains fifty years of age or on any date thereafter to be specified in the notice, but no member of a Service under suspension shall retire from service except with the specific approval in writing of the appointing authority.
