Section 16(1) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(1)An employee shall retire from the service of the Society :-(i)on the afternoon of the last day of the month in which he/she attains the age of 60 (Sixty) years.Provided that in the case of person appointed on contract or on honorarium basis or-as Adviser, these provisions about retirement age will not apply.(ii)on his/her being declared medically unfit for service by a Medical Board to be designated by the Appointing Authority in this behalf.
