(1)"qualifying service" means service which qualifies for pension in accordance with the provisions of Article 368 of the Civil Service Regulations :Provided that continuous temporary or officiating service under the [Zila Panchayat] followed without interruption by confirmation in the same or any other post except:-"(i) period of temporary or officiating service under [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in a non-pensionable establishment;(ii)periods of service in a work charged establishment; and(iii)periods of service in a post paid from contingencies, shall also count as qualifying service."Note.-If service rendered in a non-pensionable establishment or in a post paid from contingencies falls between two periods of temporary service in a pensionable establishment or between a period of temporary service and permanent service in a pensionable establishment it will not constitute an interruption of service.
