Section 30 in All India Institute of Medical Sciences Regulations, 2019
30. Superannuation.
(1)The age of superannuation of an employee of the Institute other than teaching faculty shall be sixty years or as specified by the Government of India from time to time:Provided that the scientific specialists may be granted extension in service, on a case to case basis upto the age of sixty-two years in the case of persons who are exceptionally talented for reasons to be recorded in writing and subject to physical fitness and continued efficiency of the person concerned.(2)The age of superannuation of a member of the teaching faculty of the Institute shall be sixty-five years or as specified by the Government of India from time to time.(3)Notwithstanding anything contained in sub-regulations (1) and (2), the appointing authority shall be of the opinion that it is in the public interest so to do, have the absolute right to retire any employee of the Institute by giving him a notice of not less than three months in writing or three months pay and allowances in lieu of such notice -(i)if he is in Group A or Group B service or post and had entered the service of the Institute before attaining the age of thirty-five years, after he has attained the age fifty years; and(ii)in any other case, after he has attained the age of fifty-five years:Provided that nothing in this sub-regulation shall apply to an employee in Group D service or post who entered the service on or before the 1st December, 1962(4)Any employee of the Institute may, by giving notice of not less than three months in writing to the appointing authority, retire from the service after he has attained the age of fifty years, if he is in Group A or Group B service or post and had entered the service of the Institute before attaining the age of thirty-five years, and in all other cases after he has attained the age of fifty-five years:Provided that, -(a)nothing in this sub-regulation shall apply to an employee in Group D service or post who entered service on or before the 1st December, 1962;(b)it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.Explanation. - In this regulation the expression "member of the teaching faculty" means the Professor, Additional Professor, Associate Professor, Assistant Professor, Medical Superintendent, Additional Medical Superintendent, Principal of College of Nursing, Lecturer in Nursing, Senior Nursing Tutor and Tutor in Nursing and other employees of the Institute as may be declared to be members of the teaching faculty by the Central Government from time to time.
