Section 17 in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
17. Counting of period spent on leave.
- All leave during service in the Corporation for which leave salary is payable shall count as qualifying service:Provided that extraordinary leave granted on medical certificate or on account of the employees' inability to join or rejoin duty due to civil commotion, not exceeding twelve months during the entire service, shall also count as qualifying service.
