Section 36(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)A Government servant who proceeds on earned leave is entitled to leave salary equal to the pay drawn immediately before proceeding on earned leave :[Provided that if a Government servant on deputation to foreign service in India or officiating on a higher post, on reversion to his original post/cadre proceeds on earned leave without joining the post of his reversion, shall be entitled to draw leave salary equal to the pay which he would have drawn, but for his deputation on foreign service or but for his appointment to higher post, immediately before proceeding on earned leave.] [Inserted by Notification No. 579-326-78-R-I-IV, dated 25-5-1978 (w.e.f. 25-4-1978).]Note. - In respect of any period spent on foreign service out of India, the pay which the Government servant would have drawn if on duty in India, but for foreign service out of India, shall be substituted for the pay actually drawn while calculating leave salary.
