Section 53(3) in U.P. Zila Panchayats Service Rules, 1970
(3)Every Appointing Authority shall consider the list insofar as it relates to the posts of which he is the Appointing Authority and definite order shall be passed by him as to the retirement of the servants. Written intimation of their retirement shall be communicated to the concerned servants.](b)(1) Notwithstanding anything contained in Rule 53 (a) the Appointing Authority may, at any time, by notice to any [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant (whether permanent or temporary), without assigning any reason, require him to retire after he attains the age of fifty years, or such [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant may, by notice to the Appointing Authority voluntarily retire at any time after attaining the age of fifty years or after he has completed qualifying service for twenty years.
