Section 46(3) in The Orissa Local Fund Service (Pension) Rules, 1980
(3)If, during the last ten months of service an employee has been absented himself from duty on leave with allowances or having been suspended has been reinstated without forfeiture of service, his pay for the purpose of ascertaining the average shall be taken at what they would have been drawing had he not been absent from duty or suspended ; provided that an increment failing due during such leave shall be taken into account where it is certified by the competent authority that the employee would have continued to hold the post but for his proceeding on leave.
