(3)[ Half of the service rendered by a Government servant under non-pensionable establishment shall be counted for retirement benefits along with regular service under pensionable establishment subject to the following conditions:-(i)Service under non-pensionable establishment shall be in. a job involving whole time employment.(ii)Service under non-pensionable establishment shall be on time scale of pay and(iii)Service under non-pensionable establishment shall be continuous and followed by absorption in pensionable establishment without a break.Provided that in respect of those who retired prior to the 14th February, 1996, the retirement benefit or revised retirement benefit, as the case may be, admissible to them shall be paid from the 14th February, 1996 and there shall be no claim for arrears in any case, for the period up to the 13th February, 1996.] [Rule 11(3) and Proviso added - G.O.Ms.No.679, Finance (Pension) Department, dated 26-11-1998 with effect from 14th February 1996.]
