Section 18(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)Employees who prior to their appointment had rendered satisfactory said whole time enlisted or commissioned "war service" between the 3rd September, 1939 and the 1st April, 1946. In the Armed Force of India or similar forces of a common wealth country which did not earn a service pension under the Military, Naval or Air Force Rules, shall be allowed to count such war service including all kinds of leave on full rates of pay and sick leave taken during such service or the purpose of pension under these rules subject to the following conditions, namely :(a)Only completed years of said "war service" shall be allowed to count;(b)In the case of services in which a minimum age is fixed for recruitment, no war service tendered below that age shall be allowed to count or pension and in the case of services or posts in which no minimum age is fixed, no portion of "war service" rendered before attaining the age of eighteen years shall be allowed to count for pension;(c)"War service" rendered in Armed Forces of India or in similar forces of a common wealth country shall be allowed to count alike for pension, no contribution towards pension or share of a pension earned as a result of this concession being claimed from the foreign Government;(d)No refund of bonus or gratuity paid to the employee in respect of such war service shall be demanded from the employees. If however, the officer has been granted any retirement gratuity or service covering both the post-war and war period, such gratuity shall be refundable.Explanation. - For the purpose of this rule, the service rendered by persons during the period between 3rd September, 1939 to 1st April, 1946 in Civil Defence Departments shall also be treated as "War service" ;Provided that the concerned Council shall declare the matters involved in this rule with the approval of Director.
