Section 43(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
(3)No pay and allowances are admissible during the period of extraordinary leave and the period spent on such leave shall not count for increments:Provided that, in cases where the sanctioning authority is satisfied that the leave was taken on account of illness or for any other cause beyond the employee's control, it may direct that the period of extraordinary leave may count for increments.
