Section 15 in Reserve Bank of India Pension Regulations, 1990
15. Counting of period spent on leave.
- All leave during service for which leave salary is payable and all extraordinary leave granted on medical certificate shall count as qualifying service, unless otherwise decided.Provided that in the case of extraordinary leave other than extraordinary leave granted on medical certificate, the competent authority may, at the time of granting such leave, allow the period of that leave to count as qualifying service if such leave is granted to an employee -(i)due to his inability to join or re-join duty on account of civil commotion; or(ii)for prosecuting higher studies approved by the Bank.
