Section 8(8A) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(8A)[ A member of the Service, who had participated in the national movement and who entered Government service by availing himself of the concession of relaxation of age in terms of the Ministry of Home Affairs office memoranda No. 15/21/48-Ests, dated the 29th November 1948 and No. 6/1/51-NGS, dated the 14th February, 1951 or corresponding orders, if any, issued by the State Government in this regard, shall be allowed to add to his qualifying service, only for superannuation pension purpose, a period not exceeding one-forth of the length of his service or the actual period by which his age at the time of recruitment exceeds 25 years, a period of 5 years, whichever is the least.] [Inserted vide DP&AR Notification No. 25011/21/76 AIS(II) dated 21.4.77 (GSR No.579 dated 21.4.77)]
