Section 21 in State Bank of India Employees Pension Fund Regulations, 2014
21. Pensionable service.
(1)No period of leave granted without leave salary or of absence without leave shall count as pensionable service:Provided that a period of suspension shall count as pensionable service only to such extent as the authority which reinstates him declares it to be pensionable at the time of reinstatement or the authority which sanctions his retirement declares it to be so at the time of according the sanction.(2)If an ex-employee rejoins the Bank's service, the trustees in their absolute discretion may allow the period of his service prior to his rejoining to count for pension as if there had been no break in the continuity of such service.
