Section 2(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)(a)Those allocated Government servants, permanent or temporary, who have opted to retain the leave rules applicable to them immediately before 1st November, 1956, may elect to continue to be governed by those rules, if they wish to retain the same or may come over to these rules.(b)The option under sub-rule (a) shall be exercised by an allocated Government servant within three months from the date of publication of these rules. The option once exercised shall be final and if it is not exercised within the prescribed period the Government servant shall automatically be governed by these rules from the date of coming into force of these rules.
