Section 49(7) in West Bengal Municipal (Employees' Service) Rules, 2010
(7)In case falling under sub-rule (5) the period of suspension shall not be treated as a period spent on duty unless the competent authority specifically directs that it shall be so treated for any specific purpose :Provided that if the employee so desires, such authority may order that the period of suspension shall be converted into leave of any kind due and admissible to the employee.Note : The order of the competent authority shall be absolute for the grant of(a)extra-ordinary leave in excess of three months in the case of temporary employee; and(b)leave of any kind in excess of five years in the case of permanent employee.
