Section 22(b) in The M.P. Civil Services (Leave) Rules, 1977
(b)If the leave from which he is recalled is out of India, to count the time spent on the voyage to India as duty for purposes of calculating leave, and to receive-(i)leave salary, during the voyage to India and for the period from the date of landing in India to the date of joining his post, at the same rate at which he would have drawn it but for recall to duty;(ii)a free passage to India;(iii)refund of his passage from India if he has not completed half the period of his leave by the date of leaving for India on recall, or three months, whichever is shorter;(iv)travelling allowance, under the rules for the time being in force, for travel from the place of landing in India to the place of duty.
