Section 32 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
32. Age of retirement.
(1)Subject to the provisions of sub-rules (2) and (3), the age of retirement from service of all officers and other employees of the service shall be sixty years beyond which no one shall ordinarily be retained in the service.(2)An officer or other employee of the service may by three months notice to the appointing authority seek voluntary retirement at any time after attaining the age of fifty years provided he has completed qualifying service of twenty years. The retirement under this sub-rule shall take effect only after the appointing authority has allowed the officer or other employee of die service to retire:Provided that it shall be open to the appointing authority to allow an officer or other employee of the service to retire without any notice or by a shorter notice.(3)Retirement benefits, if any, shall be available in accordance with and subject to the provisions of the relevant rules applicable to every officer or other employee who retires or is required or allowed to retire under this rule.Explanation. - (1) The decision of the appointing authority under sub-rule (2) to require an officer or other employee to retire as specified therein shall be taken if it appears to the appointing authority to be in public interest but nothing herein contained shall be construed to require any recital in the order of such decision having been taken in the public interest.(2)Every such decision shall, unless the contrary is proved, be presumed to have been taken in the public interest.
