Section 16 in The West Bengal State Homoeopathic Health Service Act, 2002.
16. Age of retirement of persons appointed to State Homoeopathic Health Service.
(1)The age of compulsory retirement of persons appointed to the West Bengal Homoeopathic Education Service shall be such as may be prescribed:Provided that no such person shall be retained in service on his attaining the age of sixty-five years:Provided further that any such person may be re-employed, on his attaining the age of superannuation or after he has attained such age, to a post in the West Bengal Homoeopathic Education Service, not inferior to a post held by such person immediately before his attaining the age of superannuation, on such terms and conditions as may be prescribed:Provided also that no such person shall be retained on such re-employment on his attaining the age of sixty-five years.(2)The age of compulsory retirement of persons appointed in West Bengal Homoeopathic Health Service shall be sixty years and after attaining that age no such person shall be retained in service.
