Section 18 in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
18. Counting of periods spent on leave.
- All leave during service for which leave salary is payable and all extraordinary leave granted to medical certificates shall count for qualifying service :Provided that in the case of extraordinary leave other than extraordinary leave granted on medical certificate the appointing authority may, at the time of granting such leave, allow the period of the leave to count as qualifying service if such leave is granted to an employee of the Commission :(i)due to his inhability to join or re-join duty on account of Civil commotion;or(ii)for prosecuting higher scientific and technical studies.
