Section 22(3) in The Industrial Employment (Standing Orders) Central Rules, 1946
(3)Age Of Retirement. - The age of retirement or superannuation of a workman shall be as may be agreed upon between the employer and the workman under an agreement or as specified in a settlement or award which is binding on both the workman and the employ, here there is no such agreed age, retirement or superannuation shall be on completion [58] [Substituted by G.S.R. 1040, dated 12.9.1984] years of age by the workman.
