Section 11B in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
11B.
[--] [Omitted by Punjab Government Notification No. GSR 108/PA/4/22/Section /73/Amendment(3) 74 dated 4.10.1974.][11C. Every employee of a Trust other than a class IV employee shall retire from service on the last day of the month on which he attains the age of fifty- eight years and every class IV employee shall retire from service on the last day of the month in which he attains the age of sixty years.] [Substituted vide GSR 112/..../78, dated 19th October, 1978.][Provided that the Trust may with the sanction of the State Government, retain an employee after he attains the aforesaid age, in exceptional circumstances in public interest to be recorded in writing.Provided further that,-(i)a Trust may, if it is of opinion that it is in public interest to do so, by giving one month's notice in writing retire any of its employees on the date on which he couplets twenty-five years of service, or attain fifty years of age, or on any date after to be specified in the notice.(ii)any employee of a Trust may, after giving at least one month's previous notice in writing to the Trust retire from service on the date on which he completes twenty-five years of service or attains fifty years of age or of any date there after to be specified in the notice.]
