- (i) The date of compulsory retirement of an employee of the Board is the date on which he attains the age of 60 years. He may be retained in service after that date in exceptional circumstances with the sanction of the Board on public grounds which must be recorded in the resolution of the Board provided he is medically fit but he shall not be retained after the age of 65 years.(ii)No extension shall be granted for more than a period of one year at a time and in the case of extension of a Class I employee beyond the age of 60, the medical fitness as aforesaid shall be certified before such extension.
