- A Superannuation pension is granted to a Government servant entitled or compelled, by rule, to retire at a particular age.Explanation. - For purposes of this rule,-(1)The date of compulsory retirement of a Government servant in superior service is the date on which he attains the age of [58 years] [Rule 32 Explanation (1) for the expression '55 years', the expression '58 years' substituted - G.O.Ms.No. 718, Finance (Pension) Department, dated 24-08-1994 with effect from 25rl' April 1979.]. The date of compulsory retirement of a Government servant in Last Grade Service is the date on which he attains the age of 60 years.(2)The age of retirement of trained teachers in the educational institutions under the management of Government is the date on which he attains the age of 58 years.(3)The date of retirement in the case of persons who had taken part in the freedom struggle and courted imprisonment and who have been, appointed to the posts of social workers up to the end of December 1965, shall be the date on which they attain the age of 60 years.Note. - A Government servant under suspension, on a charge of misconduct, shall not be required or permitted to retire but shall be retained in service until the enquiry into the charge is concluded and final order is passed by a competent authority.
