(5)For the purposes of this rule employment under a Government outside India shall includes employment under a local authority or corporation or any other institution or organization which functions under the supervision or control of a Government outside India.Note. - (1) No officer on leave preparatory to retirement should be permitted except for very special reasons to accept any employment until such leave expires and he enters on pensions.Note. - (2) In the case of a pensioner who is re-employed under the Government the period of two years shall be reckoned from date of termination of his re-employment.Note. - (3) In this rule "commercial employment" means a employment in any capacity, including that of an agent, under a company, co-operative society, firm or individual engaged in trading, commercial, industrial, financial or professional business and includes also a directorship of such company and a partnership of such firm and also include employment under a body corporate owned or controlled by Government.Explanation I. - Employment under co-operative society shall include die holding of any office, whether elective or otherwise, such as that of President, Chairman, Manager, Secretary, Treasurer and the like, by whatever name called, in such a society.Explanation II. - For the purpose of this rule, commercial employment shall also include setting up practice, either independently or as a partner of a firm, as adviser or- consultant in matter in respect of which a retired Government servant.(i)has no professional qualifications and the matter in respect of which the practice is to be set up or is carried on are relatable to his official knowledge or experience; or(ii)has professional qualification but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position, or(iii)has to undertake work involving liaison or contract with the offices or officers of the Government. -Chapter - III Qualifying Service
