Section 19 in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
19. Benefit of added years of service.
- The benefit of added years of service as admissible under Rule30 of Central Civil Services (Pension) Rules, 1972, as applicable to Arunachal Pradesh Government employees at the commencement of these rules, will be admissible to all the members of the Arunachal Pradesh Agricultural/Horticulture Service who have been appointed to their posts the age of thirty years.
