Section 14 in The Chennai Corporation (Superior) Service Pension Rules, 1970
14. Superannuation pension.
- Every Corporation Officer shall retire on superannuation on attaining the age of fifty-eight years:Provided that nothing contained in this rule shall apply to the employment in the public interest with the previous sanction of the Government for a period not exceeding one year at a time, of persons who have retired from service after attaining the age of fifty-eight years :Provided further that with the previous sanction of the Government, a person, who has been suspended pending enquiry into serious charges against him, may be retained in service beyond fifty-eight years up to the date on which orders are passed on the charges.A superannuation pension shall be granted to a member of the service who is required to retire under this rule.
