Section 2(4) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(4)Every order of the appointing authority requiring a Government servant to retire fortwith under the first proviso to clause (d) of this rule shall have effect from the afternoon of the date of its issue provided that if after the date of its issue, the Government servant concerned bona fide and in ignorance of that order, performs the duties of his office his acts shall be deemed to be valid notwithstanding the facts of his having earlier retired."Note. - (1) [Deleted] [Notification No. G-2-58/X-534 (19) 90, dated 18-1-1990.]Note. - (2) The grant, under Rule 86, of leave extending beyond the date on which a Government servant must compulsorily retire, or beyond the date upto which a Government servant has been permitted to remain in service, shall not be treated as sanctioning an extension of service, and the Government servant shall not be permitted to retain a lien on his permanent post or any other post during the period of such leave.[Note.-(3) A Government servant whose date of birth is the first day of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of fifty-eight or sixty years, as the case may be.] [Note (3) Deleted by Notification No. G-2/605/X-534 (19) 57, dated 27th June, 2002.]
