Section 22 in The Orissa Municipal Employees' Pension Rules, 1989
22.
An employee who is dismissed, removed or compulsorily retired from service, but reinstated on appeal or revision is entitled to count his past service :Provided that the period of break in service between the dates of dismissal, removal or compulsory retirement, as the case may be, and the date of reinstatement and the period of suspension, if any, shall not count unless regularised as duty or leave with allowances by specific orders of the authority which passed the orders of reinstatement.
