Section 43(e) in The Central Reserve Police Force Rules, 1955
(e)[ (i) the qualifying service as on the date of intended retirement of a member of the force retiring under rule 43(c) (ii) or rule 43(d) (i) with or without permission shall be increased by the period not exceeding five years, subject to the conditions that the total qualifying service rendered by him does not in any case exceed thirty three years and it does not take him beyond the date of superannuation.
