Section 164 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
164.
Leave admissible under these Regulations shall lapse on the day on which a servant of the Board must compulsorily retire :Provided that if a servant has been deemed in whole or in a part on account of the exigencies of public service, the enjoyment pending retirement of earned leave which would otherwise reasonably have been granted to him, the authority having power to sanction leave may grant that leave to such extend as it may deem fit, even though it extends to a date beyond the date of compulsory retirement:Provided further that a servant of the Board whose service has been extended in the public interest beyond the date of compulsory retirement may be granted any leave earned in respect of such extension in addition to the earned leave to his credit on the date of such extension, either within the period of extension, if the conditions of the preceding proviso are satisfied after its expiry.Grant of Leave
