Section 20 in University of Udaipur Officers (Conditions of Service) Rules, 1976
20. Retirement.
- (i) The age of retirement of University officer in permanent whole time service shall be 60 years and he shall retire on the date when he attains the age of 60 years:Provided that the Committee may on the recommendation of the Vice-Chancellor, extend the service of any employee for a period of one year. However, in exceptional cases the extension may be granted up to a maximum period of three years; provided further that the candidate is medically lit;(ii)An officer shall be retired :(a)on his being declared medically unfit for service by a medical board to be appointed by the Committee in this behalf.(b)on imposition of the penalty of compulsory retirement.(iii)An officer may after giving at least 3 months notice in writing to the University, retire from the service on the date on which he completes 20 years of services or the date on which he attains the age of 50 years, whichever is earlier on any date thereafter to be specified in the notice:Provided that it shall be open to the University to withhold permission to retire an officer under suspension or against whom departmental proceedings have already been commenced.(iv)The University may after giving at least three months previous notice in writing require an officer to retire from the service on the date on which he completes 20 years of service or the date on which he attains the age of 50 years whichever is earlier, or any date thereafter:Provided that such an officer may be retired from service forthwith, and on such retirement an officer shall be entitled to claim three months pay and allowances in lieu of notice.
