Section 8A(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)The qualifying service as on the date of intended retirement of a member of the Service retiring under sub-rule (2) or sub-rule (2-A) of the rule 16 shall be increased by the increased by the period not exceeding 5 years subject to the condition that the total qualifying service rendered by him does not in any case exceed 33 years and it does not take him beyond the age of superannuation.
