(1)A member of the service shall attain the age of superannuation on the date he completes his 58 (fifty-eight) years of age and he shall be retired on such date :Provided that the State Government may allow a member of the service to continue in employment even after, if he is considered fit and efficient to discharge his duties and a relaxation of age is in the interest of the Market Committee which he happens to be serving on the date, he completes 58 (fifty-eight) years of age :Provided that the case of every person who is to be retained in service beyond the age of 58 (fifty eight) years is covered by specific orders of the State Government obtained in advance. The period of retention shall be limited to brief spells not more than one year at a time so that the continued fitness and efficiency of the member concerned may be kept fairly constantly under review.(2)Where a member of the service is granted any leave under the leave rules which goes beyond the date which he must compulsorily retire, the grant of such leave shall automatically carry with it the extension of service for the period of such leave.(3)The total period shall be such that the servant attains the age of 60 (sixty) years.
