25. [ Condonation of interruption in service. [Rule 25 substituted - G.O.Ms.No.530, Finance (Pension) Department, dated 04-06-1994.]
(1)In the absence of a specific indication to the contrary in the Service Book, an interruption between two spells of Civil Service rendered by a Government servant shall be treated as automatically condoned and the pre-interruption service treated as qualifying service.(2)Nothing in sub-rule (1-) shall apply to interruption caused by resignation, (or) removal from service or for participation in a strike.(3)The period of interruption referred to in sub-rule (1) shall not count as qualifying service.]
