Section 45 in The M.P. Civil Services (Leave) Rules, 1977
45. Combination of study leave with leave of other kinds.
(1)Study leave may be combined with other kinds of leave, but in no case shall the grant of this in combination with leave other than extraordinary leave leave involve a total absence of more than twenty-eight months from the regular duties of the Government servants.(2)A Government servant granted study leave in combination with any other king of leave may, if he so desires commence his study before the end of the other kind of leave but the period of such leave coinciding with the course of study shall not count as study leave.Note. - The limit of twenty-eight months of absence prescribed in sub-rule (1) includes the period of vacation.
