Section 2(j) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
(j)"Officiating" or "Officiated" refers to periods of service during which the absorbed Municipal employee had actually officiated as also periods during which he would have officiated but for the following causes :-(i)leave during which, but for the Municipal employee proceeding on such leave he would have continued to officiate on the same post or a post on the same time scale;(ii)appointment to higher post during which, but for such appointment the Municipal employee would have continued to hold such post;(iii)appointment to another post during which the conditions necessary' for eligibility of the benefit of the next below rule would operate;(iv)suspension followed by re-instatement in the same post, here period of suspension is treated as period spent on duty or leave;(v)deputation on training, during which period the Municipal employee would be considered as on duty and would have officiated in the post, but for such deputation;(vi)leave and such joining time during which the Municipal employee would have continued to hold the same post;
