Section 10(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(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 .
