Section 17(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)An employee, other than Class IV employee, shall retire from service on the date on which he attains the age of 58 years and under no circumstances he shall be granted an extension in service beyond that age. The age of superannuation of a lower grade employee shall be 60 years :Provided that, a teacher or a Head of a recognised private secondary school in the Vidarbha Region of the State who was permanent in service on the 31st December 1965, irrespective whether he continues to serve in the same school or has joined [some other school after 31st December 1965] [These words were substituted for the words 'some other school in Vidarbha Region' by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] shall retire on the date on which he attains the age of 60 years.Note : If the date of superannuation of an employee happens to fall in the middle of the month, he shall be continued in service till the last day of the month in which the date of superannuation falls.
