851. Counting of previous military service of British and Indian ex-servicemen towards civil pension.
(a)Indian commissioned officers, non-commissioned officers and men of the Indian Army and non-combatant departmental and regimental employees and followers of the supplemental services, who, on discharge from the army have rendered service in the police qualifying for civil pension, may be allowed to count, as part of such service, their previous military service rendered after attaining the age of 20 years, provided it was pensionable under military rules but terminated before a pension was earned in respect of it. Non-commissioned officers and men of the British Service, Warrant Officers and departmental officers of the commissary in respect of service with their units or departments in India, may also be allowed similar concessions (vide Article 356, Civil Service Regulations).(b)The Provincial Government may allow military service (continuous or non-continuous) to count as part of the subsequent civil service even in cases where the military service was followed after a lapse of time by the civil service (vide Government of India, Finance Department, order No. F. 12-XXXVI-RJI/33, dated 23rd December, 1933).The State Government may also allow military service, which has earned a military pension, to count towards civil pension subject to conditions analogous to those laid down in articles 511-514 of the Civil Service Regulations, i.e., any gratuity which has been received should be refunded, whereas pensions should cease, but the amount intermediately drawn need not be refunded.(c)For the purpose of computing the civil pension admissible. Superintendents should see that the previous military service of all ex-servicemen serving under them is verified by the Controller of Military Account concerned, immediately on their confirmation and a certificate of verification and a report on the following points obtained from him:-(i)whether the military service, including service with the colours in addition to service in the reserve, was pensionable under military rules but terminated before a pension had been earned in respect of it;(ii)whether the employee belonged to one of the classes mentioned in note 2, under Article 356 of the Civil Service Regulations;(iii)whether any bonus or gratuity in lieu of pension was received by the employee for his army service, and if so, whether the same was refunded;(iv)whether the whole .of the military service or what portion of it was rendered in India; and(v)whether military service rendered in India or elsewhere was paid for from Indian Revenues or whether a pensionary contribution was received by Indian Revenues.(d)The certificate of verification and the report referred to above of the Controller of Military Accounts concerned should be submitted to the Inspector-General's office along with the ex-serviceman's sheet roll for the army service, military discharge certificate and the service book for transmission to the Accountant-General, for a certificate as to whether the military service in question and half of the service in the reserve will count towards civil pension under Article 356, Civil Service Regulations.If the sheet roll referred to above is not available, an extract from the Long Roll should be obtained from the Officer Commanding the unit in which the ex-serviceman served, and submitted with the other documents mentioned above.NOTE. - The information as to which of the Controllers of Military Accounts should be addressed for the verification of the military service of a particular ex-serviceman should when necessary be obtained from the Controller or Military Accounts and Pensions, Lahore.
