Section 12 in RSWC Employees Pension Regulations, 1990
12. Age at which Qualifying Service Begins.
(a)Except for compensation gratuity, a Corporation employee's service does not qualify till he has completed eighteen years of age.(b)In other cases, unless it be otherwise provided by special rules regulation or contract, the service of every Corporation employee begins when he taken charges of the office to which he is first appointed.
