Section 43 in Bye-Laws of the Tamil Nadu Medical Council
43.
In special cases, an employee may be retained in service until he attains the age of 60:Provided that the Council may, in special cases, retain in service as Registrar an individual who has attained the age of sixty years, subject to the condition that the individual is found to be physically fit. Such retention should be granted by a resolution of the Council subject to the approval of the Government:Provided further that under extraordinary circumstances, the Registrar, if he is found physically fit, may be retained in service by a resolution of the Council, subject to approval of Government even after he attains 65 years of age.
