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State of Uttarakhand - Section

Section 4 in Uttarakhand Retirement Benefits Act, 2018

4. Eligibility for pension.

- The service shall be qualifying service for pension according to following conditions -
(a)The service has been done substantively and regularly under the State Government;
(b)The service shall be taken as qualifying service for retirement benefits when the employee is substantively appointed on permanent/ temporary created post in any establishment.