Section 38 in Rajasthan Muslim Wakf Regulations, 1964
38. Compulsory retirement.
(1)The date of compulsory retirement of an employee of the Board is the date on which he attains the age of 58 years. He may be retained in service after that date in exceptional circumstances with the sanction of the Board which must be recorded in the resolution of the Board provided he is medically fit but he must not be retained after the age of 62 years.(2)No extension shall be granted for more than a period of one year at a time and in the case of extension of a Class I or Class II employee beyond the age of 58 years, the medical fitness as required by regulation 36 shall be certified before such extension.
