Section 5(3) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(3)Where an employee is on half pay leave; or on leave without pay during the month immediately preceding the month in which the gratuity become payable under these regulations, then for calculating the amount of gratuity payable to such employee, the fact that such an employee had been on half pay leave or leave without pay in such month, as the case may be, shall be ignored and he shall be deemed to have drawn the wages which he would have drawn had he not been on leave as aforesaid during the said period.
