(7)In a case falling under sub-rule (5) the period of suspension shall not be treated as a period spent on duty unless the competent authority specifically directs that it shall be so treated for any specified purpose:Provided that if the Government servant desires, such authority may order that the period of suspension shall be converted into leave of any kind due and admissible to the Government servant.Note - The order of the competent authority under the preceding proviso shall be absolute and no higher sanction shall be necessary for the grant of-(a)Extraordinary leave in excess of three months in the case of temporary Government servant; and(b)Leave of any kind in excess of five years in the case of permanent Government servant.
