416. [ [Substituted vide Notification No. 3847 U.D./5.2.1977.]
The date of retirement on superannuation of a Municipal employee in superior and inferior service is the date on which he/she attains the age of fifty-eight years and sixty years, respectively subject to the condition that a review shall be conducted in respect of municipal employees in superior service by the concerned Municipal Council on completion of the fifty fifth years age in order to determine whether he/she should be allowed to remain in service up to the date of completion of the age of fifty-eight years or retired on completing the age of fifty-five years in public interest :Provided that a municipal employee may retire from service at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to the concerned Municipal Council at least three months before the date on which he/she wishes to retire or by giving the said notice to the said Municipal Council before such shorter period as the concerned Municipal Council may allow in any case. It shall be open to the concerned Municipal Council to withhold permission to an employee who seeks to retire under this rule, if he/she is under suspension or if enquiries against him/her are in progress. The concerned Municipal Council may also require [a municipal employee] to retire in public interest at any time after he/she has completed thirty years of qualifying service or attains the age of fifty years, by giving a notice in writing to a Municipal employee at least three months before the date on which he/she is required to retire or by giving three months pay and allowances in lieu of such notice.]
