No teacher who has completed the age of fifty-eight years shall ordinarily be appointed or re-appointed to service except in schools under private management in which case the appointment or re-appointment shall be subject to the following conditions: -(a)Such a teacher may, until the completion of sixty years of age, be appointed or re-appointed, as the case may be, for a period of one year at a time.(b)The appointment or re-appointment shall be made by an order in writing by the authority empowered in that behalf by the management concerned. The order shall state the period of which the appointment or re-appcintment is made, the post or designation and the pay or scale of pay relating to the appointment or re-appointment.(c)Except as regards the tenure and scale of pay, the terms and conditions of service shall be the same as for teachers permanently appointed in the schools.(d)Such a teacher shall not, except with the special permission of the Director, be appointed as Headmaster or Headmistress unless the teacher had before the completion of fifty-eight years of age held that post in a school or has had executive experience in Government service.(e)The pay of such teacher on re-employment will be so regulated that the pension together with the pay and allowances does not exceed the total emoluments drawn by the teacher at the time of retirement.(G. O. Ms. No. 2250, Education, dated the 16th September 1961)(f)Any trained teacher who attained the age of superannuation of 58 years or 60 years, as the case may be, in the middle of the school year, should be permitted to continue in service on re-employment terms till the date of closure of the school for summer vacation, subject to the usual conditions and no prior concurrence of the Government is necessary for such continuance. In the case of teachers who have been given three months notice of retirement by the Government in respect of staff in Government and Government (Board) institutions and by local bodies in respect of the institution under their control with the prior approval of the Government, if the three months period falls during the middle of the school year such teachers also should be allowed to continue in service on re-employment terms till the date of closure of the school for summer vacation subject to the usual conditions. No prior approval of the Government is necessary for such continuance.(Memorandum No. 52401/El/69-1, Education, dated the 8th October 1969)
