Section 33(2)(c) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 33(2)(c) in The M.P. Civil Services (Leave) Rules, 1977

(c)In case the lending authority under Government servant is not agreeable to the refusal of leave preparatory to retirement, it shall be granted to the Government servant and if the foreign employer needs the services of the Government servant during that period, the Government servant may be re-employed by that employer concurrently with leave preparatory to retirement and leave salary regulate in accordance with the provision of Rule 12.

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State of Madhya Pradesh - Subsection

Section 33(2)(c) in The M.P. Civil Services (Leave) Rules, 1977