Section 5 in Indian Corporate Law Service Rules, 2015
5. Members of the Service.
(1)The following persons shall be the members of the Service, namely :-(a)the existing officers of Indian Corporate Law Service holding duty posts in various grades of the Service on regular basis or holding lien on such posts on the date of commencement of these rules, shall deemed to have been appointed to the duty posts; and(b)persons appointed to the duty posts under rule 6;(2)A person referred to in clause (a) of sub-rule (1) shall be a member of the Service in the appropriate grade applicable to him.(3)A person referred to in clause (b) of sub-rule (1) shall be a member of the Service in the appropriate grade applicable to him from the date of such appointment.(4)The regular continuous service of officers referred to in sub-rule (1) in the respective corresponding Grades, rendered prior to the commencement of these rules, shall be counted as qualifying service for purpose of seniority, confirmation, promotion, non-functional up-gradation and pension.
