Section 21(1) in State Bank of India Employees Pension Fund Regulations, 2014
(1)No period of leave granted without leave salary or of absence without leave shall count as pensionable service:Provided that a period of suspension shall count as pensionable service only to such extent as the authority which reinstates him declares it to be pensionable at the time of reinstatement or the authority which sanctions his retirement declares it to be so at the time of according the sanction.
