Section 53(2) in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
(2)Compulsory retirement after completion of [15] [Substituted by Notification No. F. 15(24)/Agriculture/Group-2/85, dated 14.11.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 21.11.2005, p. 93-A, vide G.S.R. 58-A, enforced w.e.f. 14.11.2005 = 2006 RSCS/Part II/P. 133/H. 98 w.e.f. 14.11.2005.] years of send.(i)The appointing Authority shall have the absolute right to retire in public interest any Market Committee Employee, by giving him at least three months previous notice in writing, from service on the date on which he complete [15 years of qualifying service or on the date which he attain the age of 50 years, (whichever is earlier)] [Substituted by Notification No. F. 15(24)/Agriculture/Group-2/85, dated 21.11.2001-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.11.2001, p. 159, vide G.S.R. 95, enforced w.e.f. 21.11.2001 = 2002 RSCS/Part II/P. 82/H. 82 w.e.f. 21.11.2001.], or on any date thereafter:Provided that such Market Committee Employee may be retired from service forth-with and on such retirement the Market Committee Employee shall be entitled to claim three months pay and allowance in lieu of notice.(ii)The Director may publish the order of such retirement in News Papers, and the Market Committee Employees shall be deemed to have retired on such publication, if he has not been served with the retirement order earlier,][54. Holidays. - The employees shall be allowed to avail the Gazetted holidays as declared by the State Government from time to time for the State Government employees in a calendar year: [Substituted by Notification No. F. 10(28)/Agriculture 2B/78, dated 1.8.1984-Rajasthan Gazette, Extraordinary, Part IV-C, dated 3.8.1984, p. 91, dated 1.8.1984. [3.8.1984].]Provided that the employees who work in the markets on account of auction and other essential services shall not be allowed the aforesaid holidays except market closed days but in lieu of this they shall be allowed compensatory leave in such rotation as the Secretary of the concerned Market Committee decides.
