Section 29(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)Commuted leave not exceeding half the amount of half pay leave due may be granted on medical certificate only to a Government servant subject to the following conditions :-(i)When commuted leave is granted, twice the amount of such leave shall be debited against the half pay leave due.(ii)No commuted leave may be granted unless the authority competent to sanction leave has reason to believe that the Government servant will return to duty on its expiry.(iii)Commuted leave shall not be granted preparatory to retirement.(iv)[ Omitted] [Clause (iv) omitted by Notification No. 118-2306-85-R-I-IV, dated 19-3-1986 (w.e.f. 25-4-1986).]
