The Kerala High Court Services (Determination of Retirement Age) Act, 2008

ACT 34 OF 2008
THE KERALA HIGH COURT SERVICES (DETERMINATION OF RETIREMENT
AGE) ACT, 2008 *
An Act to determine the retirement age of the officers and servants of the High
 Court of Kerala. 
Preamble.–WHEREAS, it is considered necessary to determine the retirement
age of the officers and servants of the High Court of Kerala on par with the
officers and servants of other services of the State;
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 (Determination of Retirement Age) Act, 2008.
(2) It shall be deemed to have come into force on the 1st day of
January, 2007.
2.  Determination  of  Retirement  Age  in  High  Court  Services. —
Notwithstanding anything contained in any other law for the time being in force,
or in any rule, or in any judgment, decree or order of any court, the compulsory
retirement of an officer or servant of the High Court of Kerala  1[who are
appointed before the 1 st  day of April, 2013 shall take effect from the afternoon
of the last day of the month in which she or he attains the age of 56 years and
those who are appointed on or after the 1 st  day of April, 2013 and who is a
member of the National Pension System shall take effect from the afternoon of
the last day of the month in which she or he attains the age of 60 years or as
the case may be, decided by the Government from time to time]
3.  Special  Provision  for  payment  of  Salary.—Notwithstanding  anything
contained in section 2, the officers or 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
* Received the assent of the Governor on the 26th day of December, 2008 and published in the Kerala Gazette 
Extraordinary No. 2746 on 27th December, 2008.
1  Substituted by Act 12 of 2023 (w.e.f. 24-04 -2009).
22nd  day of October, 2007, but their such service shall not be counted for any
other service benefits or pensionary benefits.
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Retirement Age) Ordinance, 2008 (32 of 2008) is hereby repealed.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 deemed 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.

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