64. [ Retirement from service. [Restored by Act 67 of 1982 and shall be deemed never to have been amended or repealed.]
- [(a) Notwitstanding anything to the contrary contained in any Act. Rules, Regulation, Statutes or Ordinance, the date of retirement of a teaching employee of the University or of a College shall be the date on which he attains the age of sixty two years. The date of retirement of a teaching employee will be the same which would be decided by the University Grant Commission in future.The date of retirement of non-teaching employee (other than the inferior servants) shall be the date on which he attains the age of sixty two years:Provided that the University shall, in no case, extend the period of service of any of the teaching or non-teaching employee after he attains the age of sixty two years, as the case may be :Provided further also that re-appointment of teachers after retirement may be made in appropriate cases up to the age of sixty five years in the manner laid down in the statutes made in this behalf in accordance with the guide lines of the University Grants Commission].(b)The University may require any teaching or non-teaching employee, who, reckoned from the date of his first appointment, has completed the qualifying service of 23 years or a total service of 27 years, to retire from the University service, if it considers that his conduct or efficiency is such as does not justify his continuation in the service.(c)(i)Notwithstanding anything contained in the preceding sub-sections any teaching or non-teaching employee may, after giving at least three months prior notice in writing to concerned appointing authority, retire from such date on which such a teaching or non-teaching employee has completed 32 years of qualifying service or has attained 52 years of age or from such date thereafter as may be specified in the notice :Provided that no employee of the University under orders of suspension shall retire except without a specific approval of the Syndicate.(ii)The University may, in the public interest, require any teaching or nonteaching employee, after giving at least three months prior notice in writing or after paying an amount equivalent to pay and allowances of three months in lieu of such notice, to retire from such date on which he completes 32 years of qualifying service or attains 52 years of age, or from such date thereafter as may be specified in the notice.]
