Section 30(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)Save in the case of leave preparatory to retirement, leave not due may be granted to a Government servant subject to the following conditions :-(a)The authority competent to grant leave is satisfied that there is reasonable prospect of the Government servant returning to duty on its expiry.(b)Leave not due shall be limited to the half pay leave he is likely to earn thereafter.(c)Leave not due during the entire service shall be limited to a maximum of 360 days, out of which not more than 90 days at a time and 180 days in all may be otherwise than on medical certificate.(d)Leave not due shall be debited against the half pay leave the Government servant may earn subsequently.
