Section 41 in The M.P. Civil Services (Leave) Rules, 1977
41. [ Power to grant leave other than special disability leave and study leave. [Substituted by Notification No. G-3-1-96-C-IV, dated 29-3-1996 (w.e.f. 10-5-1996).]
(1)The administrative department may designate leave sanctioning authorities for leave other than special disability leave and study leave in respect of Government servants serving in the department and may also prescribe the limits up to which and the conditions under which such authorities may sanction leave.(2)All cases of leave other than those mentioned in sub-rule (1) shall be referred to the administrative department.]
