Section 43(ix) in The Central Reserve Police Force Rules, 1955
(ix)the weight age admissible under [clause (i) of sub-rule (e)] [Substituted by G.S.R. 690, dated 11.7.1985. ] shall only be an addition to the qualifying service for purpose of pension and gratuity, but shall not entitle the member of the Force retiring voluntarily to any notional fixation of pay for purpose of determining the pension and gratuity based on the actual emoluments calculated with reference to the date of retirement.]
