Section 12(4) in The M.P. Civil Services (Leave) Rules, 1977
(4)(a)In case a Government servant who has proceeded on leave preparatory to retirement is required, before the date of retirement, for employment during such leave in any post under the State Government in or outside India, the unexpired portion of the leave from the date of rejoining shall be cancelled.(b)The leave so cancelled under clause (a) above shall be treated as leave refused and subject to the provisions of Rule 34 it may be granted from the date of retirement of the Government servant.(c)No leave shall be earned in respect of any period of employment during leave preparatory to retirement.
