Section 19A in The Chandernagore Municipal Corporation Act, 1990
19A. [ Compulsory retirement of officers and employees of Corporation. [section 19A inserted by West Bengal Act 17 of 1995.]
(1)Notwithstanding anything contained in this chapter or elsewhere in this Act or the rules made thereunder, an officer or other employee of the Corporation shall retire from service compulsorily with effect from the afternoon of the last day of the month in which he attains the age of sixty years.](2)No officer or other employee of the Corporation shall be re-employed after retirement in any post of the Corporation without the prior sanction of the State Government.
