Section 7A in The Indian Cost Accounts Service Rules, 2001
7A. Admissibility of benefit under rule 30 of the Central Civil Services (Pension) Rules, 1972.
- The benefit of added years of service specified in rule 30 of the Central Civil Services (pension) Rules, 1972 shall be admissible in relation to the posts in these rules, where the method of recruitment to such posts is by direct recruitment.
