Section 16(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)[A member of the Service shall retire from the service with effect from the afternoon of the last day of the month in which he attains the age of sixty years:Provided that a member of the Service 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 sixty years:Provided further that a member of the Service dealing with budget work or working as a full-time member of a Committee which is to be wound up within a short period may be given extension of service for a period not exceeding three months in public interest, with the prior approval of the Central Government.] [Substituted/Inserted vide DP&T Notification No. 25011/8/97-AIS(II) dated 13.5.98 (GSR No. 249E dated 13.5.98).][Provided also that a Member of the Service holding the post of Chief Secretary to a State Government may be given extension of service for a period not exceeding six months on the recommendations made by the concerned State Government with full justification and in public interest, with the prior approval of the Central Government.] [Inserted vide Notification No. 24012/22/2005-AIS(II) dated 30/11/2005.][Provided also that a Member of the Service holding the post of Chief Secretary to the Government of Jammu & Kashmir may be given extension of service, under exceptional circumstances, for a period beyond six months but the total term as Chief Secretary not exceeding three years and up to the age of sixty-two years, whichever is earlier, on the recommendations made by the State Government of Jammu & Kashmir, with full justification and in public interest, with the prior approval of the Central Government.] [Inserted by Notification No. G.S.R. 457(E), dated 16.5.2018 (w.e.f. 18.8.1958).][Provided also that a member of the Service who has attained the age of fifty-eight years on or before the first day of May, 1998 and is on extension in service, shall retire from the service on the expiry of his extended period of service or on the expiry of any further extension, granted by the Central Government in public interest, and that no such extension in service shall be granted beyond the age of sixty years.] [Substituted vide DP&T Notification No. 25011/24/98-AIS(II) dated 7.12.98 (GSR No. 719 dated 7.12.98).]
