Section 8(9) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(9)[ The qualifying service shall be calculated in six monthly periods. A fraction of less than three months shall not be taken into account and any period between three months and six months shall be treated as six monthly period in calculating the total qualifying service.] [Substituted vide DP&AR Notification No. 25011/9/83-AIS(II) dated 14.9.83 (GSR No. 712 dated 1.10.83)][Note - A member of the service who was not entitled to receive the Government's share of the contribution in the Contributory Provident Fund in respect of any service rendered prior to his appointment to the Service, on the ground that he did not put in the minimum period of service under the rules of the said Fund, shall be deemed to have opted for counting that service as qualifying for pension under sub-rules (5) or (6) of this rule. But the Government's contribution to the Contributory Provident Fund, together with interest accrued thereon shall be transferred to the accounts of the State on whose cadre he is borne and that State shall bear the pensionary liability for the said service.] [Added vide MHA Notification No.29/64/64-AIS(II) dated 13.08.1965]
