Section 25(1) in The M.P. Civil Services (Leave) Rules, 1977
(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).]
