Section 56(1)(d) in Life Insurance Corporation of India (Staff) Rules, 1960
(d)Service in another post of the same rank, service on deputation and leave other than extraordinary leave, and extraordinary leave if directed by the [Competent Authority] [Notified in Gazette of India, Part-III Section 4 dated 1.4.1978.] in terms of Regulation 69(4) counts for increment in the time-scale in which the employee is borne or on which he holds a lien.