Section 11 in Oil Industry Development Board Employees (Death-cum-Retirement) Gratuity Rules, 1983
11. Interruptions.
- An interruption in the service of an employee entails forfeiture of his past service save in the following cases, -(1)Authorised leave of absence.(2)Unauthorised absence in continuation of authorised leave of absence so long as the post of the absentee is not substantively filled, If his post is Substantively filled, the past service is forfeited.(3)Suspension where it is immediately followed by reinstatement whether to the same or a different post or where the employee dies or is permitted to retire or is retired while under suspension.(4)Abolition of post or loss of appointment owing to reduction of establishment.
