Section 18 in The M.P. State Road Transport Corporation Rules, 1962
18. Leave and Leave salary.
- [Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] or the Chief Accounts Officer who-(a)is a Government servant deputed on foreign service conditions to the Corporation shall so long as he remains in Government service, be entitled to leave and leave salary under the rules applicable to him as such Government servant; and(b)is not a Government servant, or being in Government service has subsequently ceased to be in such service, shall be entitled to leave and leave salary admissible to other officers of the Corporation under the Regulations.
