Section 20 in RSWC Employees Pension Regulations, 1990
20. Resignation, Dismissal, Removal for Misconduct, etc.
(a)Resignation from the service or dismissal or removal from it for mis-conduct, insolvency, inefficiency, not due to age or failure to pass a prescribed examination entails forfeiture of past service.(b)A Corporation employee who is dismissed, removed or compulsorily retired from public service, but is re-instated on appeal or revision, is entitled to count his past service on regularisation by the competent authority.(c)The period of break in service between the date of dismissal, Removal or compulsory retirement, as the case may be, and the date of reinstatement and the period of suspension, (if any) shall not count unless regularised as duty or leave by specific order or reinstatement.
