Section 8(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)Any period of service under the Central or a State Government rendered by a member of the Service prior to his appointment to the Service shall count as qualifying service under these rules to the extent to which such service would have counted as qualifying service for pension under the rules applicable to him prior to his appointment to the Service provided that the service is otherwise continuous.[Provided that temporary or officiating service, followed without interruption by confirmation in the same or another post, shall count in full as qualifying service except in respect of periods of temporary or officiating service in non-pensionable establishment.] [Substituted vide MHA Notification No. 29/7/60-AIS(II) dated 31.12.1962.]Explanation. - For the purposes of this rule-
