Section 12 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
12. Conditions subject to which the service qualified.
(1)The service of an employee shall not qualify unless his duties and pay are regulated by the Commission, or under conditions determined by the Commission.(2)For the purposes of sub-regulations (1), the expression "service" means service under the Commission and paid by the Commission from the funds of the Commission and shall also include previous continuous service of a Commission's employee in the All India Khadi & Village Industries Board and where the service under the said Board is followed without a break in service in the Commission but does not include service in a non-pensionable establishment under the Commission unless such service is treated as qualifying service by the Commission.
