Section 24 in Nagaland Rural Bank (Employees') Pension Regulations, 2018
24. Addition to qualifying service in special circumstances.
- An employee shall be eligible to add to his service qualifying for superannuation pension specified in regulation 26, the actual period not exceeding one fourth of the length of his service or the actual period by which his age at the time of recruitment exceeded the upper age limit specified by the Bank for direct recruitment or a period of five years, whichever is less, if the service or post to which the employee is appointed is one -(a)for which post-graduate research, or specialist qualification or experience in scientific, technological, or professional fields, is essential;(b)to which candidates of age exceeding the upper age limit specified for direct recruitment are normally recruited; and(c)for which the candidate was given age relaxation over and above the maximum age limit fixed by the Bank on account of his possessing higher qualifications or experience:Provided that this concession shall not be admissible to an employee unless his actual qualifying service at the time of his superannuation is not less than ten years.
