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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1A)(d) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(d)that the post, which was vacated by the member of service on the acceptance of his/her resignation or any other comparable post, is available.
(ii)Request for withdrawal of a resignation shall not be accepted by the Central Government where a member of service resigns his/her service or post with a view to taking up an appointment in or under a private commercial company or in or under a corporation or company wholly or substantially owned or controlled by the Government or in or under a body controlled or financed by the Government.
(iii)Request for withdrawal of resignation shall not be accepted by the Central Government where a member of the Service resigns from his/her service or post with a view to be associated with, any political parties or any organisation which takes part in politics, or to take part in, or subscribe in aid of, or assist in any other manner, any political movement or political activity or to canvass or otherwise interfere with, or use his/her influence in connection with, or take part in, an election to any legislature or local authority.
(iv)When an order is passed by the Central Government allowing a member to withdraw his/her resignation and to resume duty, the order shall be deemed to include the condonation of interruption in service but the period of interruption shall not count as qualifying service.]