Section 34(2)(b) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 34(2)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)ascertained in writing from the authority competent to grant leave that such leave if applied for would not be granted, on account of exigencies of public service, then he may be granted from the date of retirement the amount of earned leave so denied increased by the amount of earned leave earned by him during the period between the date on which leave preparatory to retirement was to commence and the date of retirement and decreased by such leave, if any, availed of during the same period, subject to the maximum limit of 120 days :

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State of Madhya Pradesh - Subsection

Section 34(2)(b) in The M.P. Civil Services (Leave) Rules, 1977