Section 69(4) in Life Insurance Corporation of India (Staff) Rules, 1960
(4)Extraordinary Leave: No salary is admissible during the period of extraordinary leave. The period spent on such leave shall not count for increments.[Provided that in cases where the competent authority is satisfied that the leave was taken on account of illness or any other cause beyond the employee's control, he may direct that the period of extraordinary leave may count for increments.] [Notified in Gazette of India, Part-IV dated 18.06.1966.]
