(5)In a case falling under sub-rule (4), the period of absence from duty including the period of suspension preceding his dismissal, removal or compulsory retirement, as the case may be, shall not be treated as a period spent on duty, unless the competent authority specifically directs that it shall be so treated for any specified purpose:Provided that if the Government servant so desires such authority may direct that the period of absence from duty including the period of suspension preceding his dismissal, removal or compulsory retirement as the case may be, shall be converted into leave of any kind due and admissible to the Government servant.Note - The order of the competent authority under the preceding proviso shall be absolute and no higher sanction shall be necessary for the grant of-(a)extraordinary leave in excess of three months in the case of temporary Government servant; and(b)leave of any kind in excess of five years in the case of permanent Government servant.
