Section 34 in Uttaranchal Judicial Service Rules, 2005
34. Option for not availing benefit of enhanced superannuation age.
- The officers who are not desirous of availing of the age benefit of the enhanced superannuation age, may give their option at least six months before they attain the age of 59 years. In the absence of such options being given by the officers they may be retired on completion of 60 years of their age.Nothing in these rules shall affect any order passed under the Uttar Pradesh Nyayik Seva Niyamawali, 1951 (as applicable to the State of Uttaranchal) or reservations and other concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the order of the Government.
