Section 6 in The Indian Cost Accounts Service Rules, 2015
6. Initial Constitution of the Service.
(1)A person holding appointment to a grade in accordance with the provisions of the Indian Cost Accounts Service Rules, 2001, shall be deemed to have been appointed in the Service in that grade at the commencement of these rules.(2)The regular continuous service of a person referred to in sub-rule (1) before the commencement of these rules shall count for the purposes of probation, confirmation, qualifying service for promotion, seniority and pension.(3)To the extent the strength of the various grades in the Service have not been filled, in accordance with the provisions of this rule, the same shall be filled in accordance with the provisions of rule 7.(4)The incumbent holding the post of Principal Adviser (Cost), who was appointed on regular basis to the said post before the commencement of these rules, shall be deemed to have been appointed to the said post under these rules and the service rendered by him in the said post before such commencement shall be taken into account for the purpose of promotion, etc.
