Section 8(6) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(6)[ A member of the Service who prior to his appointment to the Service held a post under Government carrying contributory provident fund benefits shall have the option to count as qualifying service the whole of the period of his service in such a post during which he actually subscribed to the contributory provident fund.] [Substituted vide MHA Notification No. 29/7/60-AIS(II) dated 31.12.62.]The option under this sub-rule shall be exercised within a period of three months from the 31st December, 1962 or within three months of appointment to the Service, whichever is later. The option once exercised shall be final.Where a member of the Service exercises the option, the amount of Government contribution together with interest thereon standing to his credit in that fund shall be surrendered and [credited to the Consolidated fund of the State on whose cadre he is borne while the amount of his own subscriptions to that fund if not already withdrawn, together with interest thereon, shall be transferred to his account in the All India Services Provident Fund:] [Substituted vide DP &AR Notification No. 13/4/71-AIS(II) dated 11.1.72][Provided that in a case where the Government contributions have already been paid to the member of the Service, he shall be required to refund them with interest in a suitable number of installments to be prescribed by the State Government.] [Substituted vide MHA Notification No.29/7/60-AIS(II) dated 31.12.62.]
