(3)[ In calculating the length Of qualifying service, fraction of a year equal to [three] [Rule 43(3) and 43(4) including proviso substituted - G. O. Ms.No. 38, Finance (BG-I1I) Department, dated 27-Q1-1982 with effect from 1st October 1979.] months and above shall be treated a completed one half year and reckoned as qualifying service.
