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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in The M.P. Civil Services (Leave) Rules, 1977

(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.