Section 851(b) in Police Regulations, Bengal , 1943
(b)The Provincial Government may allow military service (continuous or non-continuous) to count as part of the subsequent civil service even in cases where the military service was followed after a lapse of time by the civil service (vide Government of India, Finance Department, order No. F. 12-XXXVI-RJI/33, dated 23rd December, 1933).
