Section 15 in The Orissa Khadi and Village Industries Board Regulations, 1960
15. [ Retirement. [Substituted vide Notification No. 17027/20.9.1976.]
(1)A Board employee may retire from service any time after completing thirty years' qualifying service or on attaining the age of fifty years, by giving notice in writing to the appropriate authority at least three months before the date on which he/she wishes to retire or by giving the said notice to the said authority before such shorter period as the Board may allow in any case. It shall be open to the appropriate authority to withhold permission to retire to an employee who seeks to do so under this rule, if he/she is under suspension or if enquiries against him/her are in progress. The appropriate authority may also require an officer to retire in public interest any time after he/she has completed thirty years qualifying service or attains the age of fifty years, by giving a notice in writing to the said employee at least three months before the date on which he/she is required to retire or by giving three months' pay and allowance in lieu of such notice :Provided that a review shall be conducted in respect of the Board employee on completion of thirty years of qualifying service or fifty years and fifty-five years of age in order to determine whether he or she should be allowed to remain in service up to the date of the completion of the age of fifty-eight years or retired on completion of fifty years or fifty-five years, as the case may be. The Review Committee will consist of the following members :(i)Director of Industries, Orissa(ii)Deputy Secretary to Government, Industries Department;(iii)Secretary, O.K. and V.I. Board.(2)Except as otherwise provided above, the date of compulsory retirement of an employee of the Board, except Class IV employees, is the date on which he or she attains the age of fifty-eight years. The age of compulsory retirement of an employee belonging to Class IV is 60 years.]
