Section 19(2) in Punjab Superior Judicial Service Rules, 2007
(2)In respect of the officers appointed to the Service from amongst the members of any Legal Service (i.e. from amongst Law Officers and District Attorneys etc., who are eligible for appointment under these rules), shall be entitled to add their actual period of their previous service or the period of practice at Bar, as the case may be, before joining the service or a period of not more than ten years of the aforesaid previous service or practice at Bar, shall be counted towards Service qualifying for pension and other retrial benefits.
