Section 6(4) in The Indian Police Service (Pay) Rules, 2007
(4)All leave except extraordinary leave taken otherwise than on medical certificate or the State Government concerned is satisfied that the leave have been taken for any cause beyond the control of the member of the Service or for prosecuting studies which are in public interest and for which study leave could otherwise be granted under the All India Services (Study Leave) Regulations, 1960, shall count for increment applicable in the scale of pay of a post held by him at the time he proceeded on such leave.
