Section 25 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
25. Condonation of interruption in service.
(a)In the absence of a specific indication to the contrary in service book, in interruption between two spells of service rendered by an employee under the Commission shall be treated as automatically condoned and interruption service treated as qualifying service.(b)Nothing in clause (a) shall apply to interruption caused by resignation, dismissal or removal from service or for participation in a strike.(c)The period of interruption referred to in clause (6) shall not count as qualifying service.
