Section 13 in The Tamil Nadu Village Servants Service Rules, 1980
13. Tenure of office.
(1)A Village Servant on attaining the age of sixty years shall retire and shall not be retained in service:Provided that the Government may require a Village Servant to retire, at any time after he has completed thirty years of service, provided that the appointing authority shall give in this behalf a notice in writing to the Village Servant at least three months before the date on which he is required to retire.(2)The Village Servants are permitted to avail themselves of a maximum period of twenty days' casual leave1 in a year of which not more than three days casual leave can be availed of at a time. The Village Administrative Officers are empowered to grant casual leave to the Village Servant, provided suitable alternate arrangements are made for the performance of the work.
