Section 9 in The Indo-Tibetan Border Police Force, Judge Attorney General (Additional Deputy Inspector General) Additional Attorney General (Commandant) Deputy Judge Attorney General (Deputy Commandant) And Attorney (Assistant Commandant) Recruitment And Conditions Of Service Rules, 1999
9. Initial constitution
-(i)Personnel holding the posts specified in the schedule annexed herein, immediately before commencement of these Rules on the regular basis shall be deemed to have been appointed in accordance with the provisions of these rules.(ii)The regular continuous service of personnel referred in sub-rule (1) in the respective grades immediately before commencement of these rules shall count for the purpose of probation period, qualifying service for promotion, confirmation and pension in the service.
