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THE CHHATTISGARH SHASKIYA SEVAK (ADHIVARSHIKI-AYU) (SANSHODHAN) ADHINIYAM, 2012
THE CHHATTISGARH SHASKIYA SEVAK (ADHIVARSHIKI-AYU) (SANSHODHAN) ADHINIYAM, 2012
(No. 12 of 2012)
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-third year of the Re-public of India as follows:
Short title and commencement.
1. (1) This Act may be called the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhiniyam, 2012.
(2) It shall be deemed to have come into force on the 1st day of April 2012.
Amendment of Fundamental Rule 56 as substituted by section 2 of the Chhattisgarh Act No. 29 of 1967.
2. In Rule 56 of the Fundamental Rules applicable to the State of Chhattisgarh as substituted by Section 2 of the Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967), the following amendment shall be incorporated, namely:-
(i) In sub-rule (1-a), after the words “every government teacher” the words “other than those specified in sub-rule (1-e)” shall be inserted.
(ii) In sub-rule (1-d), of rule 56, the following sub-rule shall be inserted, namely:-
“(1-e) Subject to the provisions of sub-rule (2), a member of the teaching cadre of a Government College under Higher Education department, Government Engineering College, Government Polytechnic Institute, Government Dental College and a member of nursing teaching faculty with M.Sc. in Nursing in the State Government nursing teaching institution, who is engaged only in class room teaching activities and not occupying non-teaching or administrative post, shall retire from service on the afternoon of the last day of the month on which he attains the age of sixty five years:
Provided that such member of a teaching cadre who is holding a lien on a teaching post and occupying administrative post, shall have the option of seeking appointment to the teaching post in case he wishes to continue in service up to sixty five years.
Provided further that such member of the teaching cadre who retires under this sub-rule, whose date of birth is the first of a month shall retire from service on the afternoon of the last day of preceding month on attaining the age of sixty five years.
Explanation – For the purpose of this sub-rule ‘class room teaching’ shall mean teaching students in a class room in a course or programme of study in a subject or faculty leading to award of a degree or any other qualification as recognized under the University Grants Commission Act, 1956 (3 of 1956) or the All India Council for Technical Education Act, 1987 (52 of 1987), the Dentists Act, 1948 (16 of 1948), the Indian Nursing Council Act, 1947 (48 of 1947) or any other law for the time being in force.”
