Section 4(10) in West Bengal Municipal (Employees' Service) Rules, 2010
(10)"duty" includes,(a)service as a probationer provided that such service is followed by confirmation;(b)joining time;(c)the period spent on duly authorized course of instruction or training relating to the works of the Local Body under orders of the Local Body including the time reasonably required for the journeys to and from the place of instruction or training;(d)the number of days actually required to attend a Court of Law or as a witness representing the Municipality or the notified Area Authority or the State Government upon service of summons by such a court;
