Section 23 in The M.P. Civil Services (Leave) Rules, 1977
23. Return from leave.
(1)A Government servant on leave shall not return to duty before the expiry of the period of leave granted to him unless he is permitted to do so by the authority which granted him leave.(2)Notwithstanding anything contained in sub-rule (1), a Government servant on leave preparatory to retirement shall be precluded from returning to duty, save with the consent of the authority competent to appoint him to the post from which he proceeded on leave preparatory to retirement.(3)A Government servant who has taken leave on medical certificate may not return to duty until he has produced a medical certificate of fitness in Form 4.(4)(a)A Government servant returning from leave is not entitled, in the absence of specific orders to that effect, to resume as a matter of course the post which he held before going on leave.(b)Such Government servant shall report his return to duty to the authority which granted him leave or to the authority, if any, specified in the order granting him leave and await orders.Note. - A Government servant who has been suffering from tuberculosis may be allowed to resume duty on the basis of fitness certificate which recommends right work for him.
