780. Counting of (previous service including military police and military service) towards increment of pay. [§ 12, Act V, 1861.]
(a)A subordinate police officer, when re-enlisted after discharge or resignation may, with the sanction of the authority competent to fill the appointment held by him, be allowed to count towards increment of pay the service (including military and military police service) rendered before such discharge or resignation, even though it was not on the same time-scale or was under another Government.NOTE. - This rule takes effect from the 25th August, 1936.(b)The authority competent to condone such interruptions in service under article 422, Civil Service Regulations, should clearly state whether the past service should count towards pension and increment of pay. Each case should be decided on its merits, and it must always be considered whether the individual is deserving of the privilege. Military or military police service when allowed to count shall be subject to the proviso that any gratuity received is refunded in full under article 511, Civil Service Regulations, or any pension remains wholly in abeyance under article 514(b), Civil Service Regulations.(c)When a person is reappointed after resignation, the full facts of his case should be explained to the Accountant-General, by the appointing authority who should fix his pay according to rules that may be applicable and obtain a report from the Accountant-General that the amount of pay that has been fixed is admissible under the rules.(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.NOTE. - The counting of service in the reserve shall take effect from the 6th September, 1935.
