Section 53(3)(b) in U.P. Zila Panchayats Service Rules, 1970

[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(3)(b) in U.P. Zila Panchayats Service Rules, 1970

(b)(1) Notwithstanding anything contained in Rule 53 (a) the Appointing Authority may, at any time, by notice to any [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant (whether permanent or temporary), without assigning any reason, require him to retire after he attains the age of fifty years, or such [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] servant may, by notice to the Appointing Authority voluntarily retire at any time after attaining the age of fifty years or after he has completed qualifying service for twenty years.

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State of Uttar Pradesh - Subsection

Section 53(3)(b) in U.P. Zila Panchayats Service Rules, 1970