A government servant who had been in military employ prior to his re-employment in the service of the Government and who was in such service on December 31,1931, is entitled, irrespective of any break between his military and civil employment, to a credit to his leave account in accordance with the provisions of rule 77, based on such portion of his military service as, under the rules for the time being in force, is permitted to count for pension.Order of the Governor regarding Rule 65-ALeave charges on account of leave granted in respect of military service allowed to count under this rule will be met from the provincial revenues.Section II - General Conditions
