Section 103 in First Statutes of the University of Udaipur
103.
The date of Compulsory retirement of all permanent whole time employees of the University [shall be the day when they attain the age of sixty years.] [Substituted vide Resolution No. 13, dated 29-7-1969 and assented by the Chancellor on dated 22-9-1969 vide No. 4122.] An employee, however, may be retained by the Executive Committee on the recommendation of the Vice-Chancellor in service after the date of compulsory retirement in very special circumstances which must be recorded in writing and such an extension be given for not more than one year at a time subject to the maximum of three years, provided the Officer concerned remains fit for duty.] [Amended by Resolution No. 48. dated 27-10-1964 and approved by the Chancellor dated 18-11-1964.]
