Section 26(1) in The Madhya Pradesh State University Service Rules, 1983
(1)Except as otherwise provided by these rules, all matters relating to leave and leave salary shall be regulated as far as may be in the manner laid down in the leave rules applicable to the Government servants of like status and all amendments thereto together with all explanations and clarifications issued from time to time shall mutatis mutandis, apply :Provided that if there be no corresponding post indicative of like status the question shall be referred to the [State Government] whose orders thereon shall be final.
