Section 23 in The Orissa Municipal Employees' Pension Rules, 1989
23.
An interruption in the service of an employee entails forefeiture of his past service except, in the following cases, namely :(a)authorised leave of absence;(b)unauthorised leave of absence in continuation of authorised leave of absence;(c)suspension where it is immediately followed by reinstatement, whether to the same or a different office ; or death or retirement of the employee;(d)abolition of the post or loss of appointment owing to reduction of establishment;(e)joining time while on transfer from one post to another, if any.
