Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 52 in The Orissa Municipal Employees' Pension Rules, 1989

52.

"Continuous service" for the purpose of Rule 44 means service rendered in a pensionable establishment and does not include -
(a)period of suspension, if any, which does not count for pension on termination of proceedings ; and
(b)period of service, if any, rendered before attaining the age of eighteen years.