Section 29 in The M.P. State University Service Rules, 1983
29. Age of retirement.
(1)Subject to the provisions of sub-rule (2) the age of retirement from Service of the members of the State University Service shall be 60 years :Provided that the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may, in public interest, grant to a member of the Service who has reached the age of superannuation, an extension in Service for a further period not exceeding two years subject to the member having a meritorious record of service.(2)The [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] may require a member of the Service to retire on his attaining the age of 57 years on three month's notice or pay in lieu of the whole or part thereof as the case may be, if such notice falls short of three months, if the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] considers it necessary to do so in public interest.(3)A member of the Service may, on attaining the age of 57 years, voluntarily retire after giving three month's notice to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.]. In case of a member against whom disciplinary proceedings are pending this notice shall be effective only when it is accepted by the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.]. A notice once given under this sub-rule shall not be withdrawn without the permission of the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.].
