(1)Subject to the provisions of these rules, qualifying service of a Government servant shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity. In the case of a Government servant retiring on or after the first October 1969, [***] [Rule 11, the word 'continuous' omitted - G.O.Ms.No.349, Finance (Pension) Department, dated 05-05-1995.] temporary or officiating service in the pensionable post whether rendered in a regular capacity or not shall count in full as qualifying services even if it is not followed by confirmation.Note. - In the case of the employees of the former Pudukkottai State and persons transferred from the former Travancore-Cochin State consequent on the reorganisation of States, temporary or officiating service rendered in a regular capacity undo* the former Pudukkottai State or the former Travancore-Cochin State shall count in full for purposes of pension.Provided that -(a)in the case of a Government servant, service rendered before attaining the age of eighteen years shall not count, except for compensation gratuity;(b)in the case of a Government servant whose year and month of birth are known, but not the exact date the 16th of the month should be treated as the date of birth. When the year of birth is known but not the month and date 151 July of the year shall be taken.(c)in the case of a Government servant with no military service who gives on recruitment only his age, but not the year of his birth, the year should be arrived at by deducting from the year of recruitment the given age and then the date of birth should betaken as the 1st July of that year:Provided further that in the case of a Government servant with previous military service the date of birth is fixed as laid down below -When a military employee is transferred to a civil department under the Government and assumes a civilian status, the date of birth to be entered in his service book should be the date stated by him at the time of attestation.When the documents referring to the previous military service of an individual do not give the definite date of birth but only the age stated at the time of attestation, he should be assumed to have completed the stated age on the date of attestation e.g., if ex-soldier was enrolled on 1st January 1910 and if on that date, his age was stated to be 18, his date of birth should be taken as 1st January 1892. This procedure will apply to cases arising on or after 27th June 1938.Notwithstanding anything contained above, in cases where S.S.L.C or any other school certificate is available, the date of birth, as entered therein should be taken into account.[Explanation. - For the purpose of date of birth, the word "attestation" refers only to die initial records kept by the Defence Department at the time of appointment of the individual and not in the discharge from the discharge the Defence Department.] [Explanation to Rule 11 added - G.O.Ms.No.736, Finance (Pension) Department, dated 30-8-1994 with effect from 1st January 1979.]
