Section 32(d) in West Bengal Municipal (Employees' Service) Rules, 2010
(d)in the case of an employee who has lien on a permanent post, joining time following leave shall also count for increment in the scale attached to the post in which the employee was officiating at the time of proceeding on leave arid would have continued to officiate but for his proceeding on leave subject to the condition that the leave Pius joining time does not exceed six months;
