Section 110 in The Delhi School Education Rules, 1973
110. Retirement age.
(1)Except where an existing employee is entitled to have a higher age of retirement, every employee of a recognised private school, whether aided or not, shall hold office until he attains the age of 58 years.Provided that the managing committee may grant extension to a teacher for a period not exceeding two years in the aggregate, if in the opinion of the managing committee such teacher is fit for such extension and has no mortal or physical incapacity which would disentitle him to get such extension :Provided further that no such extension shall be granted in the case of a teacher of an aided school except with the previous approval of the Director:(2)[ Notwithstanding anything contained in sub-rule (1), every teacher, laboratory assistant, librarian. Principal or Vice-Principal employed in such school shall continue to hold office until he attains the age of 60 years:] [For details kindly see Notification No. F. 5/15 15/72 Edn. 538-2037 dated 29.1.1985, F.5-84/85 UTI Ministry of Education Department of Education 28.4.1984, F.5-228/83 UTI Ministry of Education dated Ed. 6.9.1983 & F/ACT/2876-3676 of Education dated 30.6.1989.]Provided that where a teacher. Principal or Vice Principal attains the age of superannuation on or after the 1st day of November of any year, such teacher, Principal or Vice Principal shall be re-employed upto the 30th day of April of the year immediately following.(3)Notwithstanding anything contained in sub-rule (1) and sub-rule (2) where a teacher, Principal or Vice Principal has obtained National or State Award for rendering meritorious service as a teacher, Principal or Vice Principal or where he has received both the National and Slate Awards as aforesaid, the period of service of such teacher. Principal or Vice Principal may be extended by such period as the Administrator may, by general or special order, specify in this behalf.
