Section 22(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)The provisions of this rule shall apply, -(a)to a member of service appointed to the service on or after the 1st January, 1964; and(b)to a member of service who was in service on the 31st December, 1963 and who opted for the benefits of this rule under the orders issued by the Central Government.Note. - The provisions of this rule shall also extend, from 22nd September, 1977, to member of service who retired or died before the 31st day of December, 1963, as also to those who were alive on the 31st day of December, 1963, but had opted out of the 1964 Scheme.
