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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)The date of compulsory retirement of an employee of the Board is the date on which he attains the age of 58 years. He may be retained in service after that date in exceptional circumstances with the sanction of the Board which must be recorded in the resolution of the Board provided he is medically fit but he must not be retained after the age of 62 years.