Section 22 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
22. Superannuation and Retirement.
- (i) 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.(ii)A class IV employee of the Corporation shall retire on attaining the age of sixty years.(iii)The appointing authority may, at his discretion, retire an officer or an employee of the Corporation on completion of 20 years of service or 50 years of age.Explanation. - Notwithstanding anything contained in this Regulation, where an employee has ordinarily leave earned but not availed of as on the date of retirement as prescribed by this Regulation, he may be allowed leave salary for the period of leave not availed of by him in accordance with the Government Rules/instructions issued from time to time.
