Section 5(ii) in The Mumbai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2010
(ii)in the case of a candidate who is an ex-servicemen, i.e. ex-employee of India's Defence Forces, and who has put in not less than 6 months continuous service in the Defence Forces, up to the extent of the service rendered by him in the Defence Forces plus three years where the vacancy to be filled is a vacancy reserved for such ex-service rendered by him in the Defence Forces, where the vacancy to be filled is filed is an unreserved vacancy; and
