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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(4) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(4)The superannuation age of the Registrar shall ordinarily be 55 years and thereafter he shall be retired. Provided that if the incumbent is physically fit an unanimous recommendation is made by the Board that his services are essential beyond 55 years, a resolution to this effect shall have to be passed by the Board and the extension can be granted with a condition that no extension shall, in no case be beyond 60 years of age.