Section 8A in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
8A. [ Addition to qualifying service on voluntary retirement. [Inserted by DP &AR Notification No. 25011/14/83-AIS(II) dated 03.01.1983 (GSR No. 33 dated 21.01.1984).]
(1)The qualifying service as on the date of intended retirement of a member of the Service retiring under sub-rule (2) or sub-rule (2-A) of the rule 16 shall be increased by the increased by the period not exceeding 5 years subject to the condition that the total qualifying service rendered by him does not in any case exceed 33 years and it does not take him beyond the age of superannuation.(2)The weightage upto 5 years under sub-rule (1) shall not be admissible in the case of a member of the Service who is retired from Service in public interest by the Central Government under sub-rule (3) of rule 16.]
