Section 23(4) in The M.P. Civil Services (Leave) Rules, 1977
(4)(a)A Government servant returning from leave is not entitled, in the absence of specific orders to that effect, to resume as a matter of course the post which he held before going on leave.(b)Such Government servant shall report his return to duty to the authority which granted him leave or to the authority, if any, specified in the order granting him leave and await orders.Note. - A Government servant who has been suffering from tuberculosis may be allowed to resume duty on the basis of fitness certificate which recommends right work for him.
