Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(4) in The Orissa Municipal Employees' Pension Rules, 1989

(4)If, during the last ten months of his service, an employee has been absented himself from duty on leave without allowances or suspended under such circumstances that the period of suspension does not amount as service, the periods so passed are to be disregarded in the calculation of the average, an equal period before ten months being included.