Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhiniyam, 2013 25 of 2013 [05 August 2013] CONTENTS 1. Short title, and commencement 2 . Amendment of Rule 56 of Fundamental Rules substituted by section 2 of the Chhattisgarh Act No. 29 1967 Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhiniyam, 2013 25 of 2013 [05 August 2013] PREAMBLE An Act further to amend the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967). Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as follows:-- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 5-8- 2013 Pages 686(4-7). 1. Short title, and commencement :- (1) This Act may be called the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhiniyam, 2013. (2) It shall come into force from the date of its publication in the Official Gazette. 2. Amendment of Rule 56 of Fundamental Rules substituted by section 2 of the Chhattisgarh Act No. 29 1967 :- In Section 2 of the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967), in Rule 56 of Fundamental Rules, following amendment shall be incorporated:-- (i) For sub-rule (1), the following shall be substituted, namely:-- "(1) Subject to the provisions of sub-rule (2), every Government Servant other than a Government Servant mentioned in sub-rules (1-a), (1-b), (1-c), (1-d), (1-e) and (1-f), shall retire from service on the after-noon of the last day of the month in which he attains the age of sixty years: Provided that on attaining the age of sixty years above mentioned Government Servant, whose date of birth falls on first of a month shall retire from service on the afternoon of the last day of the preceding month." (ii) For sub-rule (1-a), the following shall be substituted, namely:-- "(1-a) Subject to the provisions of sub-rule (2), every Government Teacher other than a Government Teacher mentioned in sub-rules (1-d) and (1-e), shall retire from service on the afternoon of the last day of the month in which he attains the age of sixty two years: Provided that on attaining the age of sixty two years above mentioned Government Teacher, 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. Explanation.--For the purpose of this sub-rule, "Government Teacher" means a Government Teacher, other than a Government Teacher mentioned in sub-rules (1-d) and (1-e), by whatever designation called, appointed for the purpose of teaching in a Government educational institution in accordance with the recruitment rules applicable to such appointment and shall also include a teacher who is appointed to an administrative post by promotion or otherwise and who has been engaged in teaching for not less than twenty years, provided that he holds a lien on the post in the concerned Government educational institution", (iii) For sub-rule (1-c), the following shall be substituted, namely:-- "(1-c) (a) Subject to the provisions of sub-rule (2), every member of the Chhattisgarh Veterinary (Gazetted) Service appointed to a veterinary medical post mentioned in Schedule-It to the Chhattisgarh Veterinary Service (Gazetted) Recruitment Rules, 1966 shall retire from service on the afternoon of the last day of the month in which he attains the age of 62 years: Provided that on attaining the age of sixty two years every above mentioned member of the above mentioned Rules, 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 sixty two years. Explanation.--For the purpose of this sub rule "a member of the Chhattisgarh Veterinary Services (Gazetted)" means a Government servant, by whatever designation called, appointed as a veterinary medical officer or specialist in accordance with the recruitment rules applicable to such appointment and shall also include such veterinary medical officer or specialist who is appointed to an administrative post by promotion or otherwise and who has served as veterinary medical officer or specialist for not less than twenty years provided he holds a lien on the post in concerned Chhattisgarh Veterinary Services (Gazetted). (b) The increase of age of superannuation from sixty years to sixty two years in clause (a) shall be deemed to have come into force from 1st of September, 2008." (iv) For sub-rule (1-d), the following shall be substituted, namely:- - "(1-d) (a) Subject to the provisions of sub-rule (2), a member of Chhattisgarh Medical Education (Gazetted) Services (excluding General Duty Medical Officer, Assistant Superintendent of Teaching Hospital and Dental Surgeon) appointed to a medical teacher post mentioned in Schedule-I to the Chhattisgarh Medical Education (Gazetted) service Recruitment Rules, 1987 and a member of the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Services appointed to an Ayurvedic Teacher Post, mentioned in Schedule-I to the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Service Recruitment Rules, 1987 shall retire from service on the afternoon of the last day of month in which he attains the age of sixty five years: Provided that on attaining the age of sixty five years the above mentioned member of the said Rules, 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. Explanation-I.--For the purpose of this sub-rule "a member of the Chhattisgarh Medical Education (Gazetted) Services" means a Government servant, by whatever designation called, appointed for the purpose of teaching in Government Medical College, in accordance with the recruitment rules applicable to such appointment and shall also include the medical teacher who is appointed to an administrative post by promotion or otherwise and who has been engaged in teaching for not less than twenty years, provided he holds a lien on the post in concerned Medical Education Service. Explanation-II.--For the purpose of this sub-rule "a member of the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Services Recruitment Rules, 1987" means a Government servant, by whatever designation called, appointed for the purpose of teaching in Government Ayurved College, in accordance with the recruitment rules applicable to such appointment and shall also include the Ayurved teacher who is appointed to an administrative post by promotion or otherwise and who has been engaged in teaching for not less than twenty years, provided he holds a lien on the posts in concerned Ayurved Education Service. (b) The increase of age of superannuation from sixty two years to sixty five years in clause (a) shall be deemed to have come into force from 1st April, 2007." (v) Sub-rule (1-e), the clause shall be renumbered as clause (a) and after clause (a) of sub-rule (1-e) the following shall be added, namely:--" (b) The increase of age of superannuation from sixty two years to sixty five years in clause (a) shall be deemed to have come into force from 1st April, 2012." (vi) After sub-rule (1-e) the following shall be added, namely:-- "(1-f) (a) Subject to the provision of sub-rule (2), every member of t h e Chhattisgarh Public Health and Family Welfare (Gazetted) Service appointed to a medical post mentioned in Schedule-I to the Chhattisgarh Public Health and Family Welfare (Gazetted) Services Recruitment Rules, 1988, every Member of the Chhattisgarh Public Health (Indian System of medicine and Homeopathy) (Gazetted) Service appointed to a medical post mentioned in Schedule-I to the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopath) Recruitment Rules, 1987, every member of the Chhattisgarh Employees State Insurance Services (Gazetted) appointed to a medical post mentioned in Schedule-I to the Chhattisgarh Employees State Insurance Services (Gazetted) Recruitment Rules, 1981 and a member of the Chhattisgarh Medical Education (Gazetted) Services appointed to a General Duty Medical Officer, Assistant Superintendent of teaching Hospital or Dental Surgeon mentioned in Schedule 1 to Chhattisgarh Medical Education (Gazetted) Service Recruitment Rules, 1987 shall retire from service on the afternoon of the last day of the month in which he attains the age of 65 years: Provided that on attaining the age of sixty five years, a member of the above mentioned Services in the above mentioned posts, 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. Explanation-1.--For the purpose of this sub-rule "a member of the Chhattisgarh Public Health & Family Welfare (Gazetted) Services", "A Member of Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) Services" a member of the Chhattisgarh Employees State Insurance Services (Gazetted) and a member of the Chhattisgarh Medical Education (Gazetted) Services means a Government servant, by whatever designation called, appointed as Medical Officer or Specialist in accordance with the recruitment rules and shall also include such Medical officer or Specialist who is appointed to an administrative post by promotion or otherwise, provided he holds a lien on a Medical post in concerned the Chhattisgarh Public Health & Family Welfare (Gazetted) Services or the Chhattisgarh Public Health (Indian Systems of Medicine and Homeopathy) (Gazetted) service or Chhattisgarh Employees State Insurance Services (Gazetted) or Chhattisgarh Medical Education (Gazetted) Services. (b) The provision of clause (a) shall be deemed to have come into force from 1st April, 2013."