Section 23 in Regulations of the Tamil Nadu Agricultural University
23. Retirement, Extension of service and Re-employment.
(1)The age of superannuation for all such employees who were recruited and appointed against permanent or temporary posts of the University shall be fifty-eight years. The others shall be governed by the regulations of the respective parent organisations to which they belong. The appointing authority shall have power to extend the age of superannuation of the University employees up to sixty years, subject to the following conditions:--(a)that his services, are useful and essential to the University;(b)that work of the employee has been outstanding in the past five years; and(c)that he is found to be medically fit.(2)for good and sufficient reasons, the Board shall have the power to re-employ a person retired from the service of the University up to a period of four years, at a maximum of two years at a time. The person so re-employed shall be paid salary at the rates decided by the Board based on the merits of the individual case.(3)The Board may at its discretion re-employ Such of the transferred employees from the State Government service, who retire from the University while on deputation, on superannuation at the age of fifty-eight years or otherwise, for a period of not more than two years at a time, upto a maximum of sixty years of age of the incumbent. The pay and allowance of such re-employed persons shall be as decided by the appointing authority.(4)In respect of the re-employment of the officer of the University, prior approval of the Board shall be obtained. The pay and allowances of such re-employed persons shall be as decided by the Board.(5)No person dismissed from any services shall be eligible for re-employment of any kind in the University.
