Section 51 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
51. Military duty to count for pension.
(1)Notwithstanding anything contained in this Act or any special rules or the Fundamental Rules or the Tamil Nadu Pension Rules, 1978, the member of a service who was deputed for military duty shall be entitled to count the period spent on military duty for the purpose of pension if he would have counted for that purpose his service in the civil department, but for his deputation for military duty.Explanation I. - This sub-section shall in its application to a member who was called to or employed in service paid for from Defence Services Estimates, be subject to the conditions specified in the letter of the Government of India, War Department (Army Branch) to the Accountant General in India, No.11008/A.G.13(a), dated the 11th June 1944, recorded in G.O.No.465, Finance, dated the 6th September 1944.Explanation II. - (a) Nothing contained in this sub-section shall be deemed to authorize a person who held any post in any of the temporary services mentioned in the Madras Armed Reserve Police Service Rules, 1941, who had not already been a member of any of the State or Subordinate Services to count his service in such post towards pension.(b)A member of a officers shall, in respect of the Regulations for Army in service who is serving in the Army in India Reserve of such service be governed by the rules in Appendix 'A' to India Reserve of Officers, 1939.
