Section 22(20)(a) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

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Union of India - Subsection

Section 22(20)(a) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(a)"continuous service" means service rendered in a temporary or permanent capacity by member of service and does not include -

(i)period of suspension, if any ; and

(ii)period of service, if any, rendered before attaining the age of eighteen years;