Section 23(1) in Punjab School Education Board (Employees Service) Regulation, 1988
(1)(a)The Board may after giving a three months notice in writing require an employee to retire after he attains the age of 55 years.(b)The Board, if it is of the opinion that it is in public interest to do so, shall have the absolute right to retire an employee on the date on which he completes twenty five years of qualifying service or attains fifty years of age or any date thereafter to be specified in the notice by giving him three months notice in writing;Provided that where atleast three months notice is not given or notice for a period less than three months is given, the employee shall be entitled to claim a sum equivalent to the amount of his pay and allowances at the same rates at which he was drawing them immediately before the date of retirement for a period of three months or for the period by which the notice falls short of three months, as the case may be.
