Section 16 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
16. Retirement.
(1)An employee shall retire from the service of the Society :-(i)on the afternoon of the last day of the month in which he/she attains the age of 60 (Sixty) years.Provided that in the case of person appointed on contract or on honorarium basis or-as Adviser, these provisions about retirement age will not apply.(ii)on his/her being declared medically unfit for service by a Medical Board to be designated by the Appointing Authority in this behalf.(2)Notwithstanding anything contained in para (1) above, if the Chief Executive Officer is of the opinion that it is in the Society's interest so to do, shall have the absolute right to retire any employee by giving, him/her notice of not less than three months in writing or three months' pay and allowances in lieu of such notice, after he/she has attained the age of 55 years.(3)An employee may, by giving notice in writing of not less than three months retire from service after he/she has attained the age of 55 years or on completion of 20 years of service. In the latter case the employee will have to seek prior approval of the Appointing Authority.Provided that in both the cases, it shall be open to the Appointing Authority to withhold permission to an employee under suspension who seek to retire under this clause.Provided further that provisions of this clause will not apply to persons appointed on contract or on honorarium basis,
