24. [ Effect on interruption in service. [Rule 24 substituted - G.O.Ms.No.349, Finance (Pension) Department, dated 05-05-1995 with effect from 1st January 1979.]
(1)The interruption in service shall not entail forfeiture of past service except when a person was removed and re-employed. The actual interruptions in service shall not, however, count for pension.(2)The services rendered in temporary or permanent department or in substantive office shall also count for pension even if any interruptions exist.]
