Section 45 in Punjab State Veterinary Council Rules, 1997
45. Age of retirement. [(Section 42(2) and Section 65(2)(f)].
(1)The members of the Service shall retire on reaching the age of fifty-eight years.(2)The Punjab Council, shall if it is of opinion that it is in public interest to do so have the absolute right by giving a member of the Service three months' prior notice, in writing, to retire such member on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice. Any such member may also after giving atleast three months' previous notice, in writing to the Punjab Council, retire from service on the date on which he completes twenty-five years of service or attains fifty-five years of age or on the date thereafter to be specified in the notice :Provided that no member of the Service under suspension shall retire from service except with the specific approval of the Punjab Council.(3)Notwithstanding anything contained in sub-rules (1) and (2), a member of the Service may be retired by the Punjab Council earlier if he is certified to be unfit for service under the Punjab Council by the Chief Medical Officer working under the State Government.
