Section 23 in Punjab School Education Board (Employees Service) Regulation, 1988
23. Premature retirement.
(1)(a)The Board may after giving a three months notice in writing require an employee to retire after he attains the age of 55 years.(b)The Board, if it is of the opinion that it is in public interest to do so, shall have the absolute right to retire an employee on the date on which he completes twenty five years of qualifying service or attains fifty years of age or any date thereafter to be specified in the notice by giving him three months notice in writing;Provided that where atleast three months notice is not given or notice for a period less than three months is given, the employee shall be entitled to claim a sum equivalent to the amount of his pay and allowances at the same rates at which he was drawing them immediately before the date of retirement for a period of three months or for the period by which the notice falls short of three months, as the case may be.(2)Any employee may, after giving atleast three months previous notice, in writing to the appointing authority, retire from the service, on the date on which he completes twenty-five years of qualifying service or attains fifty years of age or any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service under this sub-regulation except with the specific approval of the appointing authority.(3)In this regulation :-"Qualifying service" means service rendered by an employee in a substantive permanent capacity in the Board and includes, in the case of the employees of the Panjab University/Government absorbed in the service of the Board, service rendered by them under the University or the Government, as the case may be.
