Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act] State of Madhya Pradesh - Subsection Section 42(2)(b) in The M.P. Civil Services (Leave) Rules, 1977 (b)the Government servant should be required to submit on his return, a full report of the work done by him while on study leave.