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State of Madhya Pradesh - Section

Section 12 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

12. Superannuation age.

- The superannuation age of the employees of the Corporation is an under :-
(a)The Superannuation age of Class IV employees shall be such as may be prescribed by the Corporation but in no case such age shall not be above the superannuation age prescribed for Class IV employees of the State Government.
(b) For Shiksha Karmis ... 62 years
(c) For other servants ... 60 years