Section 13(1) in The Tamil Nadu Village Servants Service Rules, 1980
(1)A Village Servant on attaining the age of sixty years shall retire and shall not be retained in service:Provided that the Government may require a Village Servant to retire, at any time after he has completed thirty years of service, provided that the appointing authority shall give in this behalf a notice in writing to the Village Servant at least three months before the date on which he is required to retire.
