Section 42(4) in The M.P. Civil Services (Leave) Rules, 1977
(4)[ Study leave shall not ordinarily be granted to a Government servant-(i)who has not been registered in Government service,(ii)who has rendered less than 5 years service under Government; including service in ad hoc capacity,(iii)who is due to retire or has the option to retire from the Government service within three years on the date on which he is expected to return to duty after the expiry of the leave].
