(10)Pensions for service are divided into the following four classes :(a)"Superannuation pension" means pension granted to an officer who is entitled or compelled by rules to retire at a particular age (58 Years) ;(b)"retiring pension" means pension which may be granted to an officer attaining the age of 58 years and includes pension that may be granted to an officer who is required to retire at or after the age of 55 years and also includes pension granted after completion of an age of 50 years or on completion of 20 years qualifying service voluntarily sought for ;(c)"invalid pension" means pension awarded on retirement from the Zila Panchayat service to an officer who by bodily or mental infirmity is permanently incapacitated for the Zila Panchayat service or for the particular branch of it to which he belongs ;(d)"compensation pension" means if an officer is selected for discharge owing to the abolition of a permanent post. He shall unless he is appointed to another post, the conditions of which are deemed by authority to discharge him to be at least equal to those of his own have the option-(a)of taking any compensation pension or gratuity to which he may be entitled for the service that he has already rendered, or(b)of accepting another appointment or transfer to another establishment even on a lower pay, if offered and continuing to count his previous service for pension;
