(6)The following shall be the tenures of appointment for the purpose of retirement:-(a)The tenure in the rank of a General shall be a maximum of 3 years.(b)Army Medical Corps Officers holding the rank of Lieutenant General shall serve in that rank for one tenure of 4 years:Provided an officer holding the appointment of Director-General, Medical Services (Army) or Director-General. Medical Services (Navy) or Director-General, Medical Services (Air) or Commandant Armed Forces Medical College or Commandant, Army Medical Corps School and Centre, Lucknow or Additional Director-General, Armed Forces Medical Services in the rank of Lieutenant General shall, in the event of his being appointed as Director-General, Armed Forces Medical Services, shall serve for a combined tenure of 5 years.(c)The tenure of Army Dental Corps Officers of the rank of Major General shall be a maximum of 4 years.Explanation I.-For the purpose of this rule,-(a)"Lieutenant Colonel" means a Lieutenant Colonel by selection and includes a Lieutenant Colonel by time scale in the Army Medical Corps, Army Dental Corps and Veterinary Cadre of Remount and Veterinary Corps;(b)"rank" means a substantive rank.Explanation II.-For the purpose of the rule,-(a)Age of retirement as specified in sub-rule (5) shall apply to permanent commissioned officers in their respective substantive ranks.(b)Stipulated age of retirement in the rank of Lieutenant General/Major General in Army Education Corps, Intelligence Corps, Remount and Veterinary Corps, Judge-Advocate General's Department, Pioneer Corps, Military Farms and Special List Officers Cadre will be applicable only when these ranks are sanctioned in the Corps, Department or Cadre, as the case may be.(c)Officers of the Intelligence Corps, Judge-Advocate General's Department, Army Education Corps, Remount and Veterinary Corps and Military Farms who had opted to be governed by the age of retirement prevalent prior to the issue of Government of India. Ministry of Defence, letter Nos. A/49453/AG/PS 2(a)/3770-S/D (AG), dated 26th July, 1984 and A/49453/AG/PS2(a)/Minor corps-S/D(AG), dated 26 July, 1985, as applicable, shall continue to be so governed.Notes .-(a) A substantive Lieutenant Colonel (Time Scale) belonging to the Defence Research and Development and Production and Inspection Organisation, Army Medical Corps (Non-Technical), Remount Cadre of Remount and Veterinary Corps and Military Farms, promoted to that rank on completion of 24 years reckonable commissioned service and held against the appointment tenable in the rank of Major will be retained in service in that rank upto 3 years or upto the age of compulsory retirement or upto completion of 27 years commissioned service (rendered as permanent commissioned officer including the period of ante-date of full pay commissioned service of non-regular officers reckoned for purposes of seniority and promotion on grant of permanent commission), whichever is the earliest.(b)Provision contained in Item (a) above shall continue to apply to such of the officers of Army Service Corps (including Food Inspection Organisation) Army Ordinance Corps, Electrical and Mechanical Engineers, Pioneer Corps, Intelligence Corps, Army Education Corps and Judge Advocate-General's Department as were granted the rank of Lieutenant Colonel (Time Scale) prior to the 1st December, 1976 and are held against the appointment tenable in this rank of Major and are adversely affected by the application of the age limits prescribed for retirement for this rank. In the operation of the said provision, the age of compulsory retirement in their case shall be taken as applicable to the rank of Major of their respective service.(c)(1) Officers who are not approved for retention in service beyond the minimum age of retirement or the minimum period of service, specified to earn full pension, if that occurs after attaining the minimum age of retirement, shall be retired.
