Section 25 in The Civil Liability For Nuclear Damage Act, 2010
25. Chairperson or Member deemed to retire from service.–
A person who, immediately before the date of assuming office as a Chairperson or a Member, was in service of the Government, shall be deemed to have retired from service on the date on which he enters upon office as such, but his subsequent service as the Chairperson or a Member shall be reckoned as continuing approved service counting for pension in service to which he belonged.
