Section 42(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)Study leave may also be granted :-(i)for a course of training or study tour in which a Government servant may not attend a regular academic or semi-academic course if the course of training or the study tour is certified to be of definite advantage to Government from the point of view of public interest and is relate to the sphere of duties of Government servant; and(ii)for the purpose of study connected with the framework or background of public administration, subject to the conditions that-(a)the particular study or study tour should be approved by the authority competent to sanction study leave; and(b)the Government servant should be required to submit on his return, a full report of the work done by him while on study leave.(iii)for the studies which may not be closely or directly connected with the work of the Government servant, but which are capable of widening his mind in a manner likely to improve his abilities as a civil servant and to equip him better to collaborate with those employed in other branches of the public service.
