Section 26(1) in The M.P. Shops and Establishments Act, 1958
(1)A person employed in an establishment to which this Act applies shall be entitled :-(a)after every 12 months' continuous employment, to privilege leave for a total period of one month; and(b)in every year to casual leave for a total period not exceeding 14 days :Provided that the leave under sub-clause (a) shall not at any time accumulate for a total period exceeding 3 months :Provided further that holidays under Section 13, 18 or 23 falling during the period of such leave shall be included in the leave so granted :Provided further that casual leave shall not be combined with privilege leave.
