Section 12(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)For the purposes of sub-regulations (1), the expression "service" means service under the Commission and paid by the Commission from the funds of the Commission and shall also include previous continuous service of a Commission's employee in the All India Khadi & Village Industries Board and where the service under the said Board is followed without a break in service in the Commission but does not include service in a non-pensionable establishment under the Commission unless such service is treated as qualifying service by the Commission.
