Section 22(a) in The M.P. Civil Services (Leave) Rules, 1977
(a)If the leave from which he is recalled is in India, to be treated as on duty from the date on which he starts for the station to which he is ordered, and to draw :-(i)travelling allowance under rules made in this behalf for the journey; and(ii)leave salary, until he joins his post, at the same rate at which he would have drawn it but for recall to duty.
