Section 22 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
22. [ Superannuation & Retirement. [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulation, 1974/1998/14338, dated 10.10.2008-Rajasthan Gazette Part VII, dated 16.10.2008.]
- (i) Every employee shall retire on attaining the age of sixty years;](ii)[ (a) An employee may, after giving at least 3 month's previous notice in writing to the Corporation, retire from service on the date on which he completes [15] [Substituted by Notification Published in Rajasthan Gazette, Part VII, dated 26-2-1981, page 549.] years of service or attains the age of 45 years whichever is earlier or any date thereafter to be specified in the notice.(b)The Corporation may, after giving at least three month's previous notice in writing require a Corporation's employee to retire from the service on the date on which he completes [25] [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations 1974/F. 43/6126, dated 16-4-2001, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 17-4-2001, page 8.] years of service or the date on which he attains the age of 50 years whichever is earlier, or on any date thereafter:Provided that such Corporation's employees may be retired from service forth-with and on such retirement the Corporation's employee shall be entitled to claim three months pay and allowances in lieu of notice.(c)The Corporation may publish the order of such retirement in newspaper, and the Corporation's employee shall be deemed to have retired on such publication, if he has not been served with the retirement order earlier.](iii)Notwithstanding anything contained in regulation 22, an employee shall, on invalidation by a Medical Board as may be constituted for the purpose cease to be in service on account of complete and permanent incapation determined in accordance with the relevant rules of the State Government in force from time to time.(iv)[ The Corporation shall have the right to retire a Corporation employee in public interest, if he/she has more than three children on or after 15-10-2003 and in such case the Corporation employee shall be entitled to proportionate retirement benefits/or service gratuity, as the case may be: [Inserted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/13169, dated 6-9-2003, Published in Rajasthan Gazette, Part VII, dated 11-9-2003, page 212, w.e.f. 29-3-2003.]Provided that where a Corporation employee has only two children from the earlier delivery(ies): but more than one child are born out of single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children:Provided further that the provisions of this regulation shall not be applicable to Corporation employee who has more than three children so long as the number of children he/she has on 14-10-2003 does not increase.In such a case the appointing authority shall retire the Corporation employee after giving him/her three months notice.If the order of retirement could not be served to the employee within 15 days from the date of its issue, the appointing authority shall publish the order of such retirement in Newspaper and the employee shall be deemed to have retired on such publication.]Section VIIIConditions Relating to Pay and Allowances
