Section 19 in The Orissa Municipal Corporation Rules, 2004
19. Date of Superannuation.
(1)The date of retirement on superannuation of a Corporation employee shall be the date on which such employee attains the age of fifty-eight and sixty years respectively as applicable in case of their counterpart in Government service.(2)The Corporation shall, on completion of fifty-five years of age, conduct a review in respect of all Corporation employees excepting the deputationists and determine whether such employee shall be allowed to remain in service up to the date of superannuation or retire on completion of fifty-five years in public interest.(3)A Corporation employee may retire from service at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to the Corporation at least three months before the date on which such employee desires to retire.(4)The Corporation may withhold permission to an employee seeking retirement under Sub-rule (3) if,-(i)such employee is under suspension; or(ii)enquiries against such employee are pending.(5)The Corporation may also require a employee to retire from service in public interest at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to such employee at least three months before the date on which such employee requires to retire by giving three months pay in lieu of such notice.
