Section 26(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)(a)The credit for the half year in which a Government servant is due to retire or resigns from the service shall be accorded only at the rate of 2 ½ days per completed calendar month upto the date of retirement or resignation.(b)When a Government servant is removed or dismissed from service or dies while in service, credit of earned leave shall be allowed at the rate of 2 ½ days per completed calendar month in which he is removed or dismissed from service or dies in service.
