Section 2(7) in Maharashtra Housing and Area Development Authority (Absorption, Seniority Pay and Allowances) Rules, 1980
(7)"Officiating" or "Officiated" refers to periods of service during which an absorbed employee had actually officiated as also periods during which he would have officiated but for the following reasons, namely(i)Leave during which but for the absorbed employee proceeding on such leave, he would have continued to officiate in the same post or post on the same pay-scale;(ii)Appointment to a higher post during which but for such an appointment the absorbed employee have continued to hold such post;(iii)Appointment on another post during which the condition necessary for eligibility for the benefit of the next below rule would operate;(iv)Foreign service during which but for such service the absorbed employee would have continued to officiate in such post;(v)Suspension followed by reinstatement in the same post where period of suspension is treated as duty or leave;(vi)Deputation on training during which period the absorbed employee was considered as on duty and would have officiated in the post but for such training;(vii)Such joining time during which the absorbed employee would have continued to hold the same post;
