Section 45 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
45. [ The age of Superannuation.- [(i) The age of superannuation of teachers and other employees shall be the last date of the month in which they attain the age of 60 years. In special circumstances, the Government may waive this condition and allow extension in service for a period not exceeding 2 years for such college teachers, who are engaged in post-graduate teaching or research work. Any other employee of the Institution may also be allowed extension in service upto the age of 62 years by the State Government.] [Substituted by Notification No. F. 10(12) Educational 5/93/Pt. I, dated 26.03.1999.]
(ii)The teachers who attain the age of superannuation after 31st December, may be allowed extension by the Government upto the end of the academic session or 30th June whichever is earlier.(iii)The superannuation age of the Mass IV employees shall be 60 years and they may also be allowed extension for 2 years by the State Government.(iv)The political sufferers, who happen to work in an aided institution, as Secretary and in capacities other than teaching staff, may also be allowed extension upto the age of 65 years, provided they are physically fit as per certificate of the Principal Medical Officer or Chief Medical Officer of the district and produce a certificate from the Government in General Administration Deptt. of their being political sufferers.(v)A retired government servant shall not be employed by any educational institution in any capacity.(vi)The cases for extension of service shall be submitted to Government by the institution along with the following documents :(a)Application of the employee as specified in Appendix - XIII;(b)Medical certificate of a Government medical officer in the prescribed form;(c)A copy of the resolution passed by the management;(d)A statement showing examination results of his pupils atleast of last three years in the case of teachers;(e)Certificate of satisfactory service rendered by the employee;(f)Certificate regarding other outstanding achievement of the employees, if any.(vii)Such applications should be submitted directly to the State Government atleast three months prior to the date of retirement of the employee concerned failing which they will not be considered.(viii)The institutions shall be allowed to receive the usual grant-in-aid in respect of the expenditure incurred for such sanctioned period of extension :Provided that the employees other than Class-IV who have crossed the age of 58 years shall also be retired on 31.03.1999 unless the extension of services granted to them by the competent authority.]
