Section 47(5) in West Bengal Municipal (Employees' Service) Rules, 2010
(5)In a case falling under sub-rule (4) the period of absence from duty including the period of suspension preceding his dismissal, removal or compulsory retirement, as the case may be, shall not be treated as a period spent on duty, unless the competent authority specifically directs that it shall be treated so for any specified purpose :Provided that if the employee so desires, such authority may direct that the period of absence from duty including the period of suspension preceding the dismissal, removal or compulsory retirement, as the case may be, shall be converted into leave of any kind clue and admissible to the employee.Note. The order of the competent authority under the proviso to this sub-rule shall be absolute for grant of :-(a)extra-ordinary leave in excess of three months in the case of temporary employee, and(b)leave of any kind in excess of five years in the case of permanent employees.
