Section 20 in Punjab Superior Judicial Service Rules, 2007
20. Superannuation of members of the Service.
- A Member of the Service shall retire from the Service in the afternoon of the last day of the month in which he attains the age of sixty years:Provided that a member of Service, whose date of birth is the first day of the month, shall retire on the afternoon of the last day of the preceding month:Provided further that the High Court shall assess and evaluate the service record of a member of the Service at the age of fifty years, fifty-five years and before he attains the age of fifty-eight years to find his continued utility in the service by following the procedure for compulsory retirement under the service rules applicable to him before he is allowed to continue beyond the age of fifty-eight years:Provided further that the High Court in public interest may recommend premature retirement of an officer on completion of fifteen years of Service or at any time thereafter subject to the condition that in the event of such retirement, the officer shall be entitled to the benefit of pension and other retiral benefits proportionately as admissible, having regard to the qualifying Service rendered by him as per Government policy.
