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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in The Army Rules, 1954

(5)The following shall be the age of retirement for officers:-
(a)of Armoured Corps, Infantry, Artillery, Engineers and Signals:-
Upto and including the rank of Major -50 Years
Lieutenant Colonel (Time Scale) -52 Years
Lieutenant Colonel (Selection) -52 Years
Colonel -52 Years
Brigadier -54 Years
Major General -56 Years
Lieutenant General -58 Years
General -60 Years
((b) of Army Service Corps (excluding Food Inspection Organisation), Army Ordinance Corps, Electrical and Mechanical Engineers, Pioneer Corps and intelligence Crops:
Upto and including the rank of Colonel -52 Years
Brigadier -54 Years
Major General -56 Years
Lieutenant General -58 Years
(c)of Food Inspection Organisation:
Upto and including the rank of  
Lieutenant Colonel (Time Scale) -52 Years
Lieutenant Colonel (Selection) -52 Years
((d)) of Judge-Advocate General's Department, Army Education Corps, Military Farms. Special List Officers (Quartermaster, Technical Record Officers and Army Physical Training Corps (Master-at-Arms) and Remount and Veterinary Corps):
Upto and including the rank of Colonel -55 Years
Brigadier -56 Years
Major -57 Years
Lieutenant General -58 Years
((e)) of Army Medical Corps, Army Dental Crops and Military Nursing Service:
Upto and including the rank of Lieutenant Colonel -55 Years
Colonel -57 Years
Brigadier -58 Years
Major General -59 Years
Lieutenant General -55 Years
((f)(i)) permanetly seconded to Defence Research and Development Organisation:
Upto and including the rank of  
Major General or equivalent -57 Years
Lieutenant General -58 Years
Provided that officers upto the rank of Major General or equivalent shall be given two reviews, one at the age of 52 years and the other at the age of 55 years, carried out well in advance by the Defence Research and Development Organisation Selection Board per its own laid criteria, to determine the suitability for continuation beyond that age unless the officer volunteers for retirement. The officers found unsuitable for continuation ineither of reviews shall retire on attaining the age of 52 years or 55 years, as the case may be.
(ii)the tenure in the substantive rank of Lieutenant General shall be four years.
((g) (i)) permanently seconded to Directorate General Quality Assurance:
Upto and including the rank of  
Major General or equivalent -57 Years
Lieutenant General -58 Years
Provided that officers upto the rank of Major General or equivalent shall be given two reviews, one at the age of 52 years and the other at the age of 55 years, carried out well in advance by the Inspection Selection Board per its own laid criteria, to determine the suitability for continuation beyond that age. The officers found unsuitable for continuation in either of reviews shall retire on attaining the age of 52 years or 55 years, as the case may be.
(ii)the tenure in the rank of Lieutenant General shall be four years.
(h)of Corps, of Engineers permanently seconded to Survey of India as under the civil rules applicable to them from time to time.