Section 12 in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
12. Retirement
- [(1) A member of the service shall retire on his attaining the age of fifty eight years.] [See Punjab Legislative Supplement Part III, dated 25.7.76, pages 405.][1A] [Substituted vide Punjab Government notification No. G.S.R. 95/P.A. 3/61/Sections 33, 100 and 115/Amd. (7)/81, dated 28.10.1981.] A member of the service who has retired under sub-rule (1) on attaining the age of fifty eight years, shall not be re-employed or continued to be re-employed in the service paid from the Panchayat Samitis Funds or the Zila Parishads Funds as the case may be except on public grounds and in a purely temporary capacity with the sanction of the government](2)[ (a) The appointing authority shall, if it is opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee 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.(b)The period of such notice all not be less than three months :-Provided that where at least three months' notice is not given or notice for a period less than months is given, the employee shall be entitled to claim a sum equivalent to the amount of this pay and allowances, at the same rates at which he was drawing them immediately before the date of retirement for a period of three months or as the case may be, for the period by which such notice falls short of three months.(3)Any member of the Service may, after giving at least three months' previous notice in writing to the appointing authority retire from service 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 :Provided that no employee under suspension shall retire from service except with specific approval of the appointing authority.] [See Punjab Supplement Part III, dated 6.11.81, P. 581.]
