Section 13 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
13. Reduced age of superannuation on disqualification.
- The age of superannuation for a disqualified Government servant shall stand reduced from 58 or 60 years, as the case may be, (as provided in Fundamental Rule 56) to 55 years or the date of incurring disqualification, whichever is later.
