Notwithstanding anything contained in Rule 17, service which does not forfeit under sub-rule (1) (e) of Rule 27 on account of interruption due to abolition of office or loss of appointment owing to reduction of establishment or due to transfer to non-qualifying service in an establishment under Government control under the orders of the competent authority, shall count for pension along with the period of break including spells of occasional service rendered during it or the period of non-qualifying service, as the case may be provided the Government servant has not received any retirement benefit for the previous service.] [Inserted by Notification No. B-6-9-76-R-II-IV, dated 15-9-1976 (w.e.f. 15-9-1976).]
