Section 37 in The U.P. State Universities (Centralised) Service Rules, 1975
37. Age of retirement
. - (1) Subject to the provisions of sub-rule (2), the age of retirement from service of the member of the Centralised service shall be 60 years beyond which no one shall be retained in the Service.(2)The State Government may require a member of the Centralised Service to refire on his attaining the age of 57 years on three month's notice or pay in lieu of the whole or part thereof if the State Government considers it necessary to do so in public interest.(3)A member of the Centralised Service, may, on attaining the age of 57 years, voluntarily retire after giving three months' notice to the State Government. In case of the member against whom disciplinary proceedings are pending or contemplated, this notice shall be effective only when it is accepted by the State Government. A notice once given under this sub-rule shall not be withdrawn without the permission of the State Government.
