Section 24 in The Orissa Local Fund Service (Pension) Rules, 1980
24.
(1)Resignation of service or dismissal or removal from it under the provisions of the Orissa Municipal Act, 1950 and rules made thereunder entails forfeiture of past service.(2)Resignation of an appointment to take up, with proper permission, another appointment under service, whether permanent or temporary service in which counts in full or part, is not a resignation of service.(3)In the cases, where an interruption in service is inevitable due to the two appointments being at different stations, such interruption, not exceeding the joining time permissible under the rules of transfer, shall be covered by grant of leave of any kind due to the employee on the date of relief or by formal condonation under the subsequent rule to the extent to which the period is not covered by leave due to the employee.
