Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(1) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(1)A member of the service shall attain the age of superannuation on the date he completes his 58 years of age and he shall retire on such date :Provided that the State Government may allow a member of the service to continue in employment in the interest of Municipal Council or in public interest. However, no member of service shall continue in service alter he attains the age of 60 years.