Section 25 in The M.P. Civil Services (Leave) Rules, 1977
25. Earned leave for Government servant serving in Departments other than vacation department.
(1)(a)A Government servant who is serving in a Department other than vacation department shall be entitled to 30 days earned leave in every calendar year.(b)The leave account of every Government servant shall be credited with earned leave in advance in two instalments of 15 days each on 1st January and 1st July every year.(c)The leave at the credit of a Government servant at a close of the previous half year shall be carried forward to the next half year subject to the condition that the leave so carried forward plus the credit for the half year do not exceed the maximum limit of [240] [Substituted by Notification No. 6-1840-87-R-I-IV, dated 4-1-1988 (w.e.f. 1-7-1987).] days.[x x x] [Omitted by Notification No. G-3-1-96-C-IV, dated 14-3-1996 (w.e.f. 10-5-1996).](2)Subject to the provision of sub-rule (3) tire maximum earned leave that may be granted at a time to a Government servant shall be 120 days.(3)Earned leave may be granted to a Government servant exceeding a period of 120 days but not exceeding 180 days if the entire leave so granted or any portion thereof is spent outside India, Bangladesh, Burma, Ceylon, Bhutan, Nepal and Pakistan :Provided that where earned leave exceeding a period of 120 days is granted under this sub-rule tire period of such leave spent in India shall not in the aggregate exceed the aforesaid limit of 120 days.
