Section 19 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
19. Retirement and Superannuation.
- A workman shall retire from the services on reaching the superannuation age of sixty years.The date of birth as given by the workman in the Provident Fund records will be entered by the Management in the service book of the workman, which will be prepared by the Management immediately and a copy thereof will be given to the workman. To being with, the date of birth recorded in the Provident Fund and service book of the workman will be deemed to be final. However, if a particular workman disputes his date of birth as recorded in the service book, then he may make a representation to the Management within six months of the date of receipt of service book by him or within six months from the date of enforcement of these Standing Orders as the case may be.While deciding the question of date of birth in representation submitted to the Management in the aforesaid manner the date of birth shall stand modified as warranted by the following :(1)Date of birth as given in the High School certificate and if the School leaving certificate is for classes below Matriculation then such certificate must be authenticated by the District Inspector of Schools; or(2)Date of birth as per the certified copy of the record of age in Municipal Board, Notified Area or Town Area Committee records; or(3)Life Insurance Policy taken before the date of enforcement of these Standing Orders. On receiving a representation from the workman regarding his date of birth in his service book, the Management shall take an expeditious decision in the matter and shall communicate the same in writing to the workman. If a workman is aggrieved by the decision of the Management, he shall have a right to appeal to the Labour Commissioner within thirty days of the date of communication of the Management's decision in this behalf. The decision of the Labour Commissioner or his nominee not below the rank of a Deputy Labour Commissioner shall be final and binding.The Management shall give one month notice before retiring a workman.
