Section 17(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)An application for leave on medical certificate, made by a Government servant, shall be accompanied by a medical certificate in Form 3 given by an Authorised Medical Attendant or a Registered Medical Practitioner, defining as clearly as possible the nature and probable duration of the illness. Such application shall be submitted, as far as possible, prior to or simultaneously with the commencement of the period for which leave is applied :Provided that, in exceptional circumstances where it is not reasonably practicable for the Government servant to submit an application within the aforementioned time limit, it may be submitted net later than 7 days from the date of commencement of the period of leave applied for :Provided further that, in exceptional circumstances, where the authority competent to sanction leave is satisfied that it was not reasonably practicable for the Government servant to submit the required medical certificate alongwith his application for leave, it may, at its discretion, condone a delay of not more than 7 days, counted from the date of commencement of the period of leave applied for, in the submission of medical certificate by such Government servant.
