Section 61(5) in The Orissa Municipal Employees' Pension Rules, 1989
(5)A person who is re-employed while on refused leave, may, at his option, avail of the period of refused leave or part thereof concurrently with his re-employment but his re-employment pay, during the period of refused leave so availed of should be fixed under Sub-rules (1) and (2). The service rendered by him during refused leave shall count for increment subject to the provisions of Sub-rule (4).
