Section 17 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
17. Retirement from Service.
- Members of the Service shall retire on the afternoon of the last day of the month in which they attain the age of fifty- eight years; except the members drawing initial pay of Rs. 350 or less per month, who will retire on attaining the age of sixty years:Provided that the Government may re-employ a member after he attains the age of superannuation upto the age of sixty years, if considered necessary in public interest:Provided further that -(i)the appointing authority shall, if it is of the opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee on the date on which he completes twenty five years of service or such period of service as the State Government may prescribe for its employees from time to time or attains fifty years of age or such age as the State Government may prescribe for its employees from time to time or on any date thereafter to be specified in the notice;(ii)the period of such notice shall not be less than one month and in case at least one month's notice is not given or notice for a period of less than one month is given, the employee shall be entitled to claim a sum equivalent to the amount of his pay and allowances at the same rate at which he was drawing then immediately before the date of retirement, for a period of one month or, as the case may be, for the period by which such notice falls short of one month;(iii)any employee may, after giving at least one month's previous notice in writing to the appointing authority, retire from service on the date on which he completes twenty five years of service or such period of service as the State Government may prescribe for its employees from time to time, or attains fifty years of age or such age as the State Government may prescribe for its employees from time to time or on any date thereafter to be specified in the notice, but no employee under suspension shall retire from service except with the specific approval in writing of the appointing authority.
