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State of Madhya Pradesh - Section

Section 21 in The M.P. Civil Services (Pension) Rules, 1976

21. Counting of periods spent on leave.

- All leave including extraordinary leave taken during service and granted by proper authority counts as qualifying service. Where extraordinary leave exceeding 120 days is not sanctioned by proper authority, only 120 days will be treated as qualifying service and the rest of the period shall non-qualify for pension.