Section 6(5) in The Indian Police Service (Pay) Rules, 2007
(5)The period of deputation out of India shall also be so counted and the counting of the said period for increments shall be subject to the condition that the member of the Service would have continued to hold that post but for his proceeding on such leave or deputation out of India:Provided that where the leave is not counted for increment under this sub-rule and sub-rule (4), it shall have the effect of postponing the next increment to the extent of the period involved.
