Section 40 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
40. Superannuation.
(1)The age of superannuation of the employees of the institute other than teaching medical faculty shall be sixty years;Provided that the medical and scientific specialists may be granted extension in service, on a case to case basis, upto the ages 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 continued efficiency of the person concerned.(2)The age of superannuation of the members of the teaching medical faculty of the Institute shall be sixty-five years.(3)Notwithstanding anything contained in sub-regulations (1) and (2), 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 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, 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 year, and in all other cases after he has attained the age of fifty-five years;(b)it shall be open to the appointing authority to withhold permission to an employee under suspension who seeks to retire under this sub-regulation.
