The High Court Services (Determination of Retirement age)

  
  
Document about:srcc 
M~ S 
© 
. ’ Government of Kerala . 
Gh09 mdancd 
a 
., 2008 
Reg. No. ord moud 
KL/TV(N)122006-2008 
  
Coes KERALA . GAZETTE 
me GOB WAVES 
. 4 = 
" 4 t « ” b ™ 
wot, 0% "ts EXTRAORDINARY - 
Da as \  gacvowsaeme *. 
i. ma .. PUBLISHED BY AUTHORITY 
. » amwiaoolsaoai (UTVIADO AIST] TS 
ee An eae hee ee oe a —— 2 Ne ot oem ” 
Thiruvabanthapuram, 27th December 2008 
. | Saturday | 2008 nulrvesrud 27 No. 
a ~ > 
angio 53 } TBIBAUM THANG, . oth Pousha 1930 
Sts to's " worn) "1930 aasmntia 6 
x * She AL Eaton ae eneeninii ea weamenanne ety om 
“Val. LI 
  
deronminteramuaen mn space suesecne a iS Mom UptAy a onto wnaan are pone 
hi ! 
ie 
  
= eee wo eae 
* 4 ~~” . 
‘ tat 
amos ~ y * °. 
roep oe 6 4 + GOVERNMENT OF, KERALA - 
* 
cat ’ uy (Legislation-B) Departnient . . 
3 . * xe 5 2 
? m ws os ’ 
: ae ” , - ” , 
r mo .. NOTIFICATION Se , 
; - ‘ 7 com 2008 
, No, 22774/Leg. BUZ007/Law. Dated, Thiruvananthapurame December, 2008 
. . 7 , . . 6th Pousha, 1930. 
‘The following ‘Act of the Kerala State Legislature is hereby. published for 
‘general information. The Bill as passed by the Legislative Assembly received the 
‘assent of the Governor on the- 26th day of December, 2008, 
. t 
* 1 x > a 
eo . . Nos, By order‘of the Governor, 
* * * . « - ’ 
. K. Jotun Bairro, . 
co Special Secretary (Luis). 
” PRINTED AND PURERHPD DY THE SUPERINTENDT- NT OF GOVERNMENT part 5 
+ AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANRTHAPL RAM, Ina 
3347142008) DTP. 
| of 2 4/23/2022, 11:55 4
  
Document about:srcec 
Mm 
+ aera oF 2008 A 
THE KERALA HIGH COURT SERVICES (DETERMINATION OF 
. RETIREMENT AGE) ACT, 2008 | . 
An Act to-determine the retirertent age of the officers and servants of the High 
Court of Kerala. ‘ 
Preumble.-—Wrergas, it is considered necessary to determine the retirement 
age of the officers aad servants of the High Court of Keflla on par with the 
officers and servants of other tervices of the State; 7 
“Be it enacted in the Fifty-ninth Year of the Republic of india, as follows:— 
1. Short title and commencement. —(1)} This Act may be called the Kerala 
High Court Services (Detennination of Retirement Age) Act, 2008. ~ 
a 2) Tt shalt be deemed to have xome into force on the Ist day of F 
January, 2007. r ; . 7 ° 
me a * 
2. Determination ‘of Retirement Age in High Court Services.— 
Notwithstanding anything contained in any other Jaw for the'time being in force, 
or in any rule, or in any judement, decree or order of any court, the compulsory 
retirement of an officer or servant of the High Court of Kerala shall take effect 
fromthe afternoon of the last d Y of the month in which he attuins the age of 55 
years, . my , . 
3. Special, Provision for Payment of Salary,—Notwithstanding anything | 
contained in section 2, the officers oc servants of the High Court of Kerala, if 
any,” continued in service beyond the age of 55 years will be eligible for the 
salary and allowances for the period during which they actually worked till the 
22nd day of October, 2007, but their such service shall not be counted for any 
other service benefics or pensicnary benefits, . yo e 
4, Repeal and Saving—(1) The Kerala High Court Services (Determination 
of Retirement Age} Ordinance, 2008 (32 of 2008) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or decmed to have been 
done or any action taken or deemed to have been taken under the said Ordinance 
shall be deemed to have been done or taken under this Act. 
1 of 2 4/23/2022, 11:55

‹ Prev All Kerala acts Next ›