Section 20 in Rajasthan Civil Services (Pension) Rules, 1996
20. Counting of periods spent on leave.
(1)All leave during service for which leave salary is payable shall count as qualifying service.(2)Extra ordinary leave i.e. leave without pay and allowances, shall count as qualifying service only if taken in any of the circumstances mentioned below :-(i)on medical certificate granted by the Authorised Medical Attendant;(ii)for prosecuting higher scientific and technical studies;(iii)due to the inability of the Government servant concerned to join or rejoin duty due to civil commotion or a natural calamity.Government of Rajasthan's DecisionsEvery order for grant of extra ordinary leave to a Government servant should specify the purpose for which leave has been taken and as to whether the period would qualify for pension under this rule. An entry to this effect should also be made in the Service Book, alongwith the issue of the order.
