Section 272(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)The special or additional staff shall be from ex-servicemen and in case of their non-availability persons retired from Central Government, State Government, autonomous bodies of Central or State Governments and public sector undertakings and they shall be on contractual basis till dissolution of a particular LLP or for five years whichever is earlier. In case his services are availed for more than one LLP, contract shall terminate as aforesaid and fresh contract may be entered into for another LLP.
