Section 20 in The M.P. Civil Services (Leave) Rules, 1977
20. Combination of holidays with leave.
(1)Except in cases where for administrative reasons the leave sanctioning authority has specifically withheld the permission for prefixing and/or suffixing holiday(s) to leave, when the day, immediately preceding the day on which a Government servant's leave begins or immediately following the day on which his leave expires is holiday or one of a series of holidays the Government servant can leave his station at the close of the day before, or return to it on the day following, such holiday or series of holidays.(2)In the case of leave on medical certificate, if the day on which a Government servant is certified medically fit for re-joining duty happens to be a holiday, the day shall be suffixed to his medical leave, and such day(s) shall not be counted as leave.(3)If holidays are prefixed to leave, the leave and any consequent re-arrangement of pay and allowances take effect from the day after the holidays.(4)If holidays are suffixed to leave, the leave is treated as having terminated and any consequent re-arrangement of pay and allowances takes effect from the day on which the leave would have ended if holidays had not been suffixed.
