Section 10 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
10. Counting of period of deputation or leave outside India for purposes of qualifying service.
(1)Where a member of the Service is deputed out of India on duty, the whole period of his absence from India on such deputation shall count as qualifying service.(2)Where a member of the service on leave out of India is employed, or is detained on duty out of India after the termination of his leave, the period of such employment or detention shall count as qualifying service:Provided that the periods of deputation converted into leave shall count for purposes of qualifying service as leave and not as deputation .(3)Time spent on journey to India by a member of the Service who is recalled to duty before the expiry of any duty sanctioned leave out of India counts as qualifying service.
