Section 8(2A) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2A)[ The period of service rendered under an autonomous body, wholly or substantially owned or controlled by the Central Government and taken over by it, by a member of the service who left the service of that body at any time prior to its take-over by the Central Government and who later on joined Government Service with or without break, shall count as qualifying service for pension under these rules to the extent and subject to the conditions under which such service is counted as qualifying service for pension under the Central Civil Service (Pension) Rules, 1972 or under any orders issued by the Central Government in this behalf.] [Inserted/Substituted vide Notification No. 25011/41/80-AIS(II) dated 15.5.81 (GSR No. 705 dated 1.8.81).]
