Section 30(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)Where an employee immediately before his retirement or death while in service had proceeded on leave for which leave salary is payable after having held a higher appointment whether in an officiating or temporary capacity, the benefit of emoluments drawn in such a higher appointment shall be given only if it is certified that the employee of the Commission would have continued to hold the higher appointment but for his proceeding on leave.
