Section 26B in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
26B. Age of superannuation.- A Member of the Service shall retire from service in the afternoon of the last day of the month in which he attains the age of sixty years:
Provided that the High Court shall assess and evaluate the service record of a Member of the Service for his continued utility well within the time before he attains the age of 58 years by following the procedure for compulsory retirement under the service rules applicable to him before he is allowed to continue beyond the age of fifty eight years:Provided further that an existing Member of the Service may exercise his option in writing before he attains the age of fifty seven years to retire at the age of fifty eight years:Provided also that the Administrator may, in consultation with the High Court, re-employ retiring or retired judicial officers upto the age of sixty two years if there are vacancies in the cadre of District Judge.][Provided also that in the computation of the total period of service qualifying for pension and other benefits, a period of ten years or actual practice at the Bar, whichever is less, shall be added to the service of a member directly recruited from the Bar, subject to the condition that the weightage of practice at the Bar will be given only if the direct recruit actually works for minimum ten years in the service before retiring.]
