58. Compulsory retirement of municipal officers and other employees.
(1)Notwithstanding anything contained in this Chapter or elsewhere in this Act or in any rules made thereunder. a municipal officer or other employee shall retire from service compulsorily with effect from the afternoon of [the last day of the month in which] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995, for 'the date on which'.] he attains the age of sixty years.(2)No municipal officer or other employee shall be re-employed after retirement in any post without the prior sanction of the State Government.
