Section 11 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
11. Periods not qualifying as service for pension.
- The following periods of service of a member of the Service do not count as qualifying service for pension:-(1)[ Time passed by a member of the Service under suspension unless, on conclusion of the disciplinary proceeding he has been fully exonerated or the suspension is held to be wholly unjustified: [Substituted vide DP&AR Notification No. 25011/22/82-AIS(II) dated 16.7.83 (GSR No. 557 dated 30.7.83)]Provided that where a member of the Service has not been fully exonerated in the disciplinary proceedings or the suspension has not been held to be wholly unjustified, the period of suspension shall count as qualifying service only to such extent and in accordance with such directions as the competent authority may issue under rules 5, 5A or 5B of the All India Services (Discipline and Appeal) rules, 1969.](2)Leave other than leave which counts as qualifying service under rule 9.(3)Unauthorised absence in continuation of authorised leave of absence or joining time.
