Section 29 in The M.P. Civil Services (Leave) Rules, 1977
29. Commuted leave.
(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).](1A)[ Half pay leave upto a maximum of 180 days may be allowed to be commuted during entire service (without production of medical certificate) where such leave is utilised for an approved course of study certified to be in the public interest by the leave sanctioning authority.] [Inserted by Notification No. 118-2306-85-R-I-IV, dated 19-3-1986 (w.e.f. 25-4-1986).](2)Where a Government servant who has been granted commuted leave resigns from service or at his request permitted to retire voluntarily without returning to duty, the commuted leave shall be treated as half pay leave and the difference between the leave salary in respect of commuted leave and half pay leave shall be recovered :Provided that no such recovery shall be made if the retirement is by reason of ill-health incapacitating the Government servant for further service or in the event of his death.Note. - Commuted leave may be granted at the request of the Government servant even earned leave is due to him.
