Section 4(3) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(3)If an employee immediately before his/her retirement or death while in service had been absent from duty on extraordinary leave or had been under suspension, and the period thereof does not count as service, if the emoluments which he/she drawn immediately before proceeding on such leave or being placed under suspension shall be the emoluments for the purpose of this paragraph.
