Section 11 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
11. Commencement of qualifying service.
- Subject to the provisions of these regulations, qualifying service of an employee shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an officiating or temporary capacity :Provided that officiating or temporary service is followed without interruption by confirmation against a permanent post under the Commission :Provided further that the service rendered before attaining the age of eighteen years shall not count for the purpose of this regulation.
