Section 12(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)A Government servant (other than a Government servant who has been permitted a limited private practice or who has been permitted to undertake casual literary work or service as an examiner or similar employment) while on leaVe, including leave preparatory to retirement or leave granted beyond the date of retirement shall not take up any service or employment elsewhere, including the setting up of a private professional practice as accountant, consultant or legal or medical practitioner without obtaining the previous sanction of-(a)the Governor, if the proposed service or employment lies elsewhere than in India; or(b)the authority, empowered to appoint him, if the proposed service or employment lies in India.
