Section 9(2) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(2)"service for pension" includes -(i)actual service;(ii)one month or the amount actually taken, whichever is less of each period of leave on full allowances;(iii)joining time on return from leave outside India; and(iv)any period not exceeding three months which, under the orders of the Governor, may for special reasons, be added to the service for pension of a Member;
