(2)No retired employee either from Government service or from any other service shall be appointed either on whole time basis or on part time basis under a Council or Committee of a Municipality without the prior permission of Government:Provided that nothing contained in this rule shall apply to the appointment of a person by transfer from any service under a Municipality or any other Local Body in the State :Provided further that in special circumstance the Municipal Council may, with the prior approval of the Director of Municipal Administration, by resolution, relax the maximum age limit for entry into any service under Municipality.]
