Section 23(1) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(1)An officer or an employee of the Corporation shall retire on attaining the age of 58 years, provided that the appointing authority may, in the interest of the Corporation, sanction from time to time the extension of his employment for a period not exceeding one year at a time, but in no case beyond the age of sixty, provided further that nothing in this sub regulation shall be deemed to effect the powers of the Appointing Authority to employ any person above the age of 58 years on contract.
