Section 22 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
22. Compulsory retirement. - Notwithstanding anything contained in these rules, the appropriate authority shall, if it is of the opinion that it is in the public interest so to do, have the absolute right to retire a member of the service by giving him notice of not less than three months, in writing, or three months pay and allowances in lieu of such notice after he has attained the age of fifty years and (fifty five years in the case of basic servants) or after he has completed Thirty years of qualifying service.
Explanation I. - In this rule, the expression "appropriate authority", means, the authority which has the power to make substantive appointments to the post of the service from which the member of the service is required to retire.Explanation II. - For the purpose of this rule, the three months notice may be given before the member of the service attained the age of fifty years, provided that the retirement takes place after he has attained that age.Explanation III. - In computing the notice period of three months the date of service of the notice shall be included.
