Section 31(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)In the case of an employee of the Commission who was on earned leave during last ten months of his service and earned and increment which was not withheld, such increment though actually drawn shall be included in the average emoluments :Provided that the increment was earned during currency of the earned leave not exceeding 120 days or during the first 120 days of earned leave which such leave was for more than 120 days.
