Section 13 in The M.P. Civil Services (Leave) Rules, 1977
13. Application for leave.
(1)An application for leave or for an extension of leave must be made to the authority competent to grant such leave or extension in Form I.(2)Applications for leave on grounds other than ill health should be made at least three weeks before such date. This limit would however, be six weeks if the leave applied for is preparatory to retirement. The authority competent to grant leave may accept belated application at its discretion.
