Section 22 in Arunachal Pradesh Health Services Rules, 1990
22. Benefit of added years of service.
- The benefit of added years of service as admissible under Rule 30 of Central Civil Service (Pension) Rules, 1972 as applicable to the Arunachal Pradesh Government employees at the commencement of these rules will be admissible to all the members of the Arunachal Pradesh Health Service who have been appointed to their posts after the age of thirty years.
