Section 26 in The M.P. Civil Services (Leave) Rules, 1977
26. Calculation of earned leave in respect of newly appointed Government servants [etc.] [Substituted by Notification No. G-3-1-96-C-IV, dated 29-3-1996 (w.e.f. 10-5-1996).].
(1)Earned leave shall be credited to the leave account of a newly appointed Government servant at the rate of 2 ½ days for each completed calendar month of service which he; is likely to render in a half year of the calendar year in which he is appointed.(2)(a)The credit for the half year in which a Government servant is due to retire or resigns from the service shall be accorded only at the rate of 2 ½ days per completed calendar month upto the date of retirement or resignation.(b)When a Government servant is removed or dismissed from service or dies while in service, credit of earned leave shall be allowed at the rate of 2 ½ days per completed calendar month in which he is removed or dismissed from service or dies in service.(3)If a Government servant has taken extraordinary leave in a half year the credit to be afforded to his leave account at the commencement of the next half year shall be reduced by 1/10th of the period of Extraordinary leave subject to maximum of 15 days.(4)While affording credit of earned leave, fractions of a day shall be rounded off to the nearest day i.e. fraction below half should be ignored and that of half or more should be reckoned as a day.
