Section 23 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
23. Superannuation and Retirement.
(1)An officer or an employee of the Corporation shall retire on attaining the age of 58 years, provided that the appointing authority may, in the interest of the Corporation, sanction from time to time the extension of his employment for a period not exceeding one year at a time, but in no case beyond the age of sixty, provided further that nothing in this sub regulation shall be deemed to effect the powers of the Appointing Authority to employ any person above the age of 58 years on contract.(2)The appointing authority may, at his discretion, retire an officer or an employee of the Corporation on completion of 20 years of service or 50 years of age.Explanation. - Notwithstanding anything contained in this Regulation, where an employee has ordinary leave earned but not availed of as on the date of retirement as prescribed by this Regulation, he may be permitted to avail of the leave and in that case the employee will be deemed to retire from service on the expiry of the leave.
