(1)In the absence of specific indication to the contrary in the service record of the employee, an interruption between spells of service rendered by all employees under the same Managing Committee, shall be treated as automatically condoned and shall be treated as qualifying service for retirement benefits:Provided that the interruption caused by resignation, dismissal or removal from service, or due to participation in strike shall not be condoned.(2)The period of interruption not condoned by the Managing Committee shall under no circumstances be reckoned as qualifying service for retirement benefits.
