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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)The leave may be granted, if due, by the authority competent to grant leave on the following conditions
(i)If the medical authority is unable to say with certainty that the Government servant will never again be fit for service, leave not exceeding twelve months in all may be granted and such leave shall not be extended without further reference to a medical authority.
(ii)If a Government servant is declared by a medical authority to be completely and permanently incapacitated for further service, leave or an extension of leave may be granted to him after the report of the medical authority has been received provided the amount of leave as debited to the leave account together with any period of duty beyond the date of the report of the medical authority does not exceed six months.