Section 12(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(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 Disciplinary Authority specifically directs that it shall be so treated for any specified purpose.Provided that if the Government Servant so represents, such authority may after consideration, 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.
