Section 26 in The Madhya Pradesh State University Service Rules, 1983
26. Leave, Leave allowances, officiating pay, fees and honoraria.-
(1)Except as otherwise provided by these rules, all matters relating to leave and leave salary shall be regulated as far as may be in the manner laid down in the leave rules applicable to the Government servants of like status and all amendments thereto together with all explanations and clarifications issued from time to time shall mutatis mutandis, apply :Provided that if there be no corresponding post indicative of like status the question shall be referred to the [State Government] whose orders thereon shall be final.(2)Grant of pay, including officiating and additional pay, special pay, honorarium, compensatory allowances, subsistence allowance to a member of the Service and the acceptance of fees, if any, shall be regulated as far as may be, on the same terms and conditions as are applicable to the Government servants of the same status under the Fundamental Rules, to the State of Madhya Pradesh and in cases not expressly covered by said provisions, matter shall be referred to [State Government] whose orders thereon shall be final.
