Section 20 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
20. Counting of periods of suspension.
- The period passed by an employee of the Commission under suspension pending enquiry in the conduct shall count as qualifying service where, on conclusion of such enquiry, he has been fully exonerated or the suspension is held to be wholly unjustified; in other cases, the period of suspension shall not count unless the authority competent to pass orders under the rules governing such cases expressly declare at the time that it shall count to such extent as the competent authority may declare.Note. - The competent authority should at the appropriate time declare whether and to what extent the period of suspencion will count towards the qualifying service. Specific entries in this regard in the service book records will be taken note of at the time of recknoning qualifying service. In the absence of any specific entry, period of suspension shall be taken as counting towards the qualifying service.
