Section 779(d) in Police Regulations, Bengal , 1943
(d)The following incidents will constitute interruptions in approved service for the period specified against each :-(i)Leave without allowances. - The period of leave.(ii)Suspension. - The period of suspension unless honourably acquitted or unless the revising or appellate authority orders to the contrary (Bengal Service Rule 72).(iii)Any period which the Superintendent shall direct to count as an interruption by a specific order passed after drawing up proceedings. The period ordered, but this will not have any effect on the subsequent increment unless ordered to the contrary.
