Section 12 in The M.P. Civil Services (Leave) Rules, 1977
12. Acceptance of service or employment while on leave.
(1)A Government servant (other than a Government servant who has been permitted a limited private practice or who has been permitted to undertake casual literary work or service as an examiner or similar employment) while on leaVe, including leave preparatory to retirement or leave granted beyond the date of retirement shall not take up any service or employment elsewhere, including the setting up of a private professional practice as accountant, consultant or legal or medical practitioner without obtaining the previous sanction of-(a)the Governor, if the proposed service or employment lies elsewhere than in India; or(b)the authority, empowered to appoint him, if the proposed service or employment lies in India.(2)No Government servant while on leave, other than leave preparatory to retirement or leave granted beyond the date of retirement, shall ordinarily be permitted to take up any other service or employment.(3)No Government servant while on leave preparatory to retirement shall be permitted to take up private employment. If, however, a Government servant on leave preparatory to retirement is permitted to take up employment under any local authority or a Corporation or Company wholly or substantially owned or controlled by the State Government, or a body controlled or financed by the State Government, the leave and the employment shall run concurrently and he shall be paid leave salary in addition to his pay on such employment.(4)(a)In case a Government servant who has proceeded on leave preparatory to retirement is required, before the date of retirement, for employment during such leave in any post under the State Government in or outside India, the unexpired portion of the leave from the date of rejoining shall be cancelled.(b)The leave so cancelled under clause (a) above shall be treated as leave refused and subject to the provisions of Rule 34 it may be granted from the date of retirement of the Government servant.(c)No leave shall be earned in respect of any period of employment during leave preparatory to retirement.(5)Where a Government servant is on leave beyond the date of retirement as provided in Rule 34 and is employed during such leave in any post under the State Government or under a local body his leave shall run concurrently with such employment, and he shall be paid leave salary in addition to his pay on such employment.(6)In cases covered by sub-rules (3) and (5) the Government servant shall also be granted dearness and compensatory allowances, if any, admissible on the basis of pay. These allowances will neither be admissible on leave salary, nor will the leave salary taken into account in calculating the allowances.
