(2)[ Half of the service paid from contingencies shall be allowed to count towards qualifying service for pension along with regular service subject to the following conditions:-(i)Service paid from contingencies shall be in a job involving whole time employment and not part-time for a portion of the day.(ii)Service paid from contingencies shall be in a type of work or job for which regular posts could have been sanctioned, for example Chowkidar.(iii)Service shall be for which the payment is made out on monthly or daily rates computed and paid on a monthly basis and which, though not analogous to the regular scale of pay, shall bear some relation in the matter of pay to those being paid for similar jobs being performed by staff in regular establishments.(iv)Service paid from contingencies shall be continuous and followed by absorption in regular employment without a break.(v)Subject to the above conditions being fulfilled, the weightage for past service paid from contingencies shall be limited to the period after the 1st January 1961 for which authentic records of service may be available.(vi)Pension or revised pension admissible as the case shall be paid from the 23rd June, 1988.]
