Section 19 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
19. Retirement.
- (i) Every employee shall retire from the service of the Board on attaining the age of superannuation which shall be the same as applicable to the corresponding class of State Government employees :Provided that the Board may, if it is of opinion that the extension of service of any particular employee is necessary in the interest of the Board, grants extension of service to such employee from time to time but the total period of extension shall not exceed two years in aggregate ;Provided further that if the Board is satisfied that it is necessary to grant further extension of service of such employee, then it may for reasons to be recorded in writing and with the previous approval of the State Government extend the service of such employee for a period not exceeding one year at a time so that the total period of extension of service of such employee (after the extension of tow years as specified in the first proviso) shall not exceed two years.At any time after an employee has completed 30 years' qualifying service under the Board-(a)he may retire from service by giving a notice in writing to the appointing authority at least three months before the date on which he wishes to retire ;(b)he may be required by the Board to retire from service by giving him notice of not less than three months in writing or three months pay and allowances in lieu of such notice :Provided that where the employee giving notice under Clause (a) is under suspension or where a disciplinary proceedings is pending against him it shall be open to the Board to withhold permission to such employee to retire under this sub-rule.(ii)An employee, who is entitled to retire under this rule and who has given the notice to that effect to the appointing authority, shall not be entitled to withdraw the notice or to withhold the operation of the period of notice except with the approval of the appointing authority.
