Section 3 in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
3. Commencement of qualifying service.
- Subject to the provisions of these rules, qualifying service of an employee shall commence from the date he takes charge of the post to which he is first appointed either substantive or in an officiating or temporary capacity in the service :Provided that officiating or temporary service in followed without interruption by substantive appointment in the same or another post in the service :Provided further that-(a)in the case of an employee in a Group D service or post, service rendered before attaining the age of sixteen years shall not count for any purpose, and(b)in the case of an employee not covered by clause (a), service rendered before attaining the age of eighteen years shall not count for any purpose.
