Age of superannuation.
(1) Every Government employee, not being a workman
and not belonging to Last Grade Service shall retire from
service on the afternoon of the last day of the month in
which, he attains the age of 1[fifty eight years]:
2[Provided that the Professors, Associate Professors
and Assistant Professors of Government Medical Colleges,
Government Dental Colleges including Semi-Autonomous
and Autonomous Medical Colleges shall retire from service
on the afternoon of the last day of the month in which
he/she attains the age of 65 (sixty five) years.]
3[Provided further that, the teaching faculty in
Ayurveda, Unani and Homeopathy Government Colleges
shall retire from service on the afternoon of the last day of
the month in which he/she attains the age of sixty five (65)
years.]
4[(1A) Notwithstanding anything contained in
sub-section (1), every member of the Andhra Pradesh State
Higher Judicial Service or the Andhra Pradesh State Judicial
Service shall retire from service on the afternoon of the last
day of the month in which he attains the age of sixty years:
5[Provided that any such member of the Andhra
Pradesh State Higher Judicial Service or the Andhra
Pradesh State Judicial Service may be compulsorily retired
from service on the afternoon of the last day of the month in
which he attains the age of fifty years or fifty five years or fifty
eight years or thirty three years of qualifying service, if he is
found not fit and eligible to be continued in service by the
High Court of Andhra Pradesh, on an assessment and
evaluation of the record of such member for his continued
utility, well within time, before he attains the age of fifty years
or fifty five years or fifty eight years or thirty three years of
qualifying service.]
6[Provided further that any member of service after
giving three months notice in writing or three months of pay
and allowances in lieu of notice may be required to retire in
public interest from service on the date on which such
member attains the age of fifty years or fifty five years or fifty
eight years or thirty three years of qualifying service or any
date thereafter to be specified in the notice.]
Provided also that any such member of the Andhra
Pradesh State Higher Judicial Service or the Andhra
Pradesh State Judicial service at his option to be exercised
in writing before he attains the age of fifty seven years may
retire from service on the afternoon of the last day of the
month in which he attains the age of fifty eight years.
Explanation: The assessment and evaluation by the
High Court of Andhra Pradesh for the purposes of this subsection is in addition to and independent of the assessment
for compulsory retirement that may have to be undertaken
at any other time under the relevant rules applicable to such members of the Andhra Pradesh State Higher Judicial
Service or the Andhra Pradesh State Judicial Service.]
(2) Every Government employee not being a workman
but belonging to the Last Grade Service shall retire from
service on the afternoon of the last day of the month in
which he attains the age of sixty years.
(3) Every workman whether in superior or last grade
service, or in any service notified as inferior shall ordinarily
be retained in service upto the age of sixty years:
Provided that any workman may be required to retire at
any time after attaining the age of fifty-five years after being
given one month’s notice, or one month’s pay in lieu
thereof, on the ground of impaired health or of being
negligent or inefficient in the discharge of duties:
Provided further that a workman may also retire at any
time after attaining the age of fifty-five years, by giving one
month’s notice in writing.
Explanation I.- In this section, the word “workman”
means a highly skilled, skilled, or semi-skilled or unskilled
artisan in industrial and work charged establishments of
Government.
Explanation II.- For the removal of doubts, it is hereby
declared that-
(a) a Government employee whose date of birth is
the first of a month shall retire from service on the afternoon
of the last day of the preceding month on attaining the age of
1[fifty-eight]
7[or sixty years or sixty five years,] as the
case may be;
(b) a Government employee who attained the age of
superannuation but who was allowed to continue to hold the
post, beyond that date, by virtue of a stay order of a Court,
shall be deemed to have ceased to hold the post and
relieved of his charge from the date of the judgement
dismissing his petition, irrespective of whether the charge of
the post was handed over or not as prescribed in any rule or
order of the Government for the time being in force.
8[(4) Notwithstanding anything contained in this
section, an employee in the work charged establishment of
the Government, who becomes a regular Government
employee by whatever means or orders issued by
Government from time to time shall not be treated as
workman for purposes of this Act and shall be regarded as
holder of a Civil post within the meaning of article 311 of the
Constitution of India and accordingly, he shall retire from
service,-
(a) on attaining the age of fifty eight years in case, on
becoming as a regular Government employee, he belongs
to superior service; and
(b) on attaining the age of sixty years in case, on
becoming as a regular Government employee, he belongs
to last grade service or in any service notified as inferior for
the purpose of this sub-section.]
1. Substituted by Act No. 3 of 1985.
2. Added by Act No.6 of 2019 w.e.f.20.06.2019.
3. Added by Act No.15 of 2020 w.e.f.31.07.2020.
4. Sub-section (1A) inserted by Act No. 26 of 1998.
5. Substituted by Act No.42 of 2006.
6. Inserted by Act No.42 of 2006.
7. Substituted by Act No.6 of 2019 w.e.f.20.06.2019.
8. Added by Act No.19 of 1997.