Section 21 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
21. Age of retirement. - No officer or servant of a Town Panchayat in superior service shall be retained in its service after he has attained the age of 58 years. A person in basic service shall not be retained in service after he has completed the age of 60 years:
Provided that an officer or a servant of a Town Panchayat shall be allowed to retire at the end of the month in which he has attained the age of 58/60 years irrespective of the date on which he has actually attained the age of 58/60 years.
