Section 4(1) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(1)Where an employee immediately before his/her retirement or death while in service had been absent from duty on leave for which leave salary is payable or having been suspended had been reinstated without forfeiting of service, the emoluments which he/she would have drawn had he/she not been absent from duty or suspended shall be the emoluments for the purpose.
