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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(1)An employee shall retire at 60 years of age.Provided that the Authority may retire any employee on, or at any time after the completion of 55 years of age or 30 years of total service, whichever is earlier, by giving him three months' notice in writing.