Section 32(1)(b) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 32(1)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)If, for any reason, it is proposed to terminate the services of a probationer, any leave which may be granted to him shall not extend-

(i)beyond the date on which the probationary period as already sanctioned or extended expires, or

(ii)beyond any earlier date on which his services are terminated by the orders of an authority competent to appoint him.