22. Addition of Certain Service for the Purpose Of Pension.
- Provided that notwithstanding anything contained in Rule 53 of the Assam Services (Pension) Rules, 1969 or in any other Rules-(1)The members of the Service initially recruited to Grade III of the Service having not less than 10 years of actual qualifying service shall be entitled to add to their service qualifying for superannuation pension, the actual period, of practice put in by him at the Bar not exceeding three years.(2)The members of the Service directly recruited from the Bar to Grade-1 of the Service, having not less than 10 years of actual qualifying service, shall be entitled to add to their service qualifying for superannuation pension, the actual period of practice put in by h8im at the Bar not exceeding seven years.
