Section 8(2) in The Indian Forest Service (Pay) Rules, 2016
(2)All leave, except extraordinary leave taken otherwise than on medical certificate shall count for increment in the applicable level of pay matrix of a post held by member of Service at the time he proceeded on leave:Provided that the State Government concerned is satisfied that the extraordinary leave was taken for any cause beyond the control of the member of the Service or for pursuing higher Scientific or Technical studies in public interest for which Study Leave under the All India Service (Study Leave) Regulations, 1960 is admissible, such extra-ordinary leave be counted for increment under this sub-rule.
