Section 15 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
15. Retirement.
- [(i) Every employee appointed in the service shall retire on attaining the age of 58 years except in the case of Class IV employees, who shall retire at the age of 60 years.] [Substituted vide Letter No. 9/5/85-Credit(1) dated 22.5.1985.](ii)Notwithstanding anything contained in clause (i) any employee may be required by the Board or permitted at his own request to retire from the service an attaining the age of 15 years.(iii)Nothing contained in clause (i) or (ii) supra shall effect the right of the Board to require an employee to retire on his being incapacitated, for further continuance in service due to illness or otherwise. Provided that, before acting under this clause, the Board shall obtain opinion from the Medical Officer to this effect and give a reasonable opportunity to the employee to explain his case.(iv)An employee can get retirement on medical grounds after the completion of at least 15 years of service. For this purpose the medical certificate shall be issued by a Medical Officer/Senior Medical Officer of a Civil Hospital.
