Section 6 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
6. Condition of interruptions.
- In the absence of specific indication to the contrary in the service record of the employee, an interruption between spell of services rendered by an employee under the same Management may be condoned with the approval of Director, and be treated as qualifying service for retirement benefits :Provided that the interruption caused by the resignation, dismissal, removal from service or due to participation in strike, shall not be condoned.
