Section 780(d) in Police Regulations, Bengal , 1943
(d)A subordinate police officer, who before his appointment to the police, has served in the reserve of the Indian Army may, if his military service whether or not including service with the colours in addition to service in the reserve, was pensionable under military rules but terminated before he had qualified for pension, be permitted at the discretion of the Head of the Department to count for increments of pay the whole of his service with the colours, if any and half his service in the reserve. Such service shall count towards periodical increments of pay, provided it counts towards civil pension under articles 356 and 357A, Civil Service Regulations. See also regulations 776(g) and 851.
