President in the exercise of powers conferred by the proviso to Article 309 of the Constitution, makes the following rules:
1. Short title and commencement:-
(1) These rules may be called the Ex-servicemen (Re-employment in Central Civil Services and Posts) Amendment Rules, 2020.
(2) They shall come into force on the date of its publication in the Official Gazette.
2. In the Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979, in rule 2, in clause (c) in sub-clause (ii), the following proviso shall be inserted, namely:-
“Provided that Short Service Commissioned Officers released from service after completing initial terms of engagement otherwise than by way of dismissal or discharge on account of misconduct or inefficiency and have been given gratuity shall be eligible to the status of Ex-servicemen;”
Ministry of Personnel, Public Grievances and Pensions
[Notification dt. 13-02-2020]
