Section 56(1) in Life Insurance Corporation of India (Staff) Regulations, 1960
(1)The following service shall count for increment:(a)Service excluding periods spent on extraordinary leave in a post on a scale of pay counts in that scale, as well as in the time scale in which employee holds lien.(b)Service excluding periods spent on extraordinary leave in a higher post counts for increment in a lower post.(c)Period spent on foreign service counts for increment.(d)Service in another post of the same rank, service on deputation and leave other than extraordinary leave, and extraordinary leave if directed by the [Competent Authority] [Notified in Gazette of India, Part-III Section 4 dated 1.4.1978.] in terms of Regulation 69(4) counts for increment in the time-scale in which the employee is borne or on which he holds a lien.
