Section 24 in Punjab School Education Board (Employees Service) Regulation, 1988
24. Re-employment.
- The Board in exceptional cases, may re-employ an employee on or after his attaining the age of superannuation on such terms and conditions as decided by it in each case, subject to the following conditions :-(i)the person proposed to be re-employed must be below sixty years;(ii)the person proposed to be re-employed should be mentally and physically fit. For this purpose he shall furnish a medical certificate from the authority specified by the Board;Provided that the person so re-employed shall not be retained in service beyond his attaining the age of sixty years.
