Section 39 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
39. Superannuation.
(1)The age of superannuation of the employees of the Institute other than teaching faculty shall be sixty years or as prescribed by the Central Government from time to time:Provided that the medical and scientific specialists may be granted extension in service, on a case to case basis, up to 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 continuous efficiency of the person concerned.(2)The age of superannuation of the members of the faculty of the institute shall be sixty-five years or as prescribed by the Central Government from time to time.(3)Notwithstanding anything contained in the sub-regulations (1) and (2) above, the appointing authority shall, if it is 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 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 of fifty years; and(ii)in any other case, after he has attained the age of fifty-five years.(4)(a)Any institute employee who 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 may, by giving notice of not less than three months in writing to the appointing authority, retire from service after he has attained the age of fifty years;(b)in all other cases, the institute employee, who has attained the age of fifty-five years, may retire from service by giving notice of not less than three months in writing to the appointing authority:Provided that it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.
