Section 29 in The Chhattisgarh Municipal Service (Executive) Rules, 1973
29. Superannuation.
(1)A member of the service shall attain the age of superannuation on the date he completes his 58 years of age and he shall retire on such date :Provided that the State Government may allow a member of the service to continue in employment in the interest of Municipal Council or in public interest. However, no member of service shall continue in service alter he attains the age of 60 years.(2)Where a member of the service is granted any leave under the leave rules which goes beyond the date on which he must compulsorily retire, the grant of such leave shall automatically carry' with it the extension of service for the period of such leave.
