Section 25(3) in The M.P. Civil Services (Leave) Rules, 1977
(3)Earned leave may be granted to a Government servant exceeding a period of 120 days but not exceeding 180 days if the entire leave so granted or any portion thereof is spent outside India, Bangladesh, Burma, Ceylon, Bhutan, Nepal and Pakistan :Provided that where earned leave exceeding a period of 120 days is granted under this sub-rule tire period of such leave spent in India shall not in the aggregate exceed the aforesaid limit of 120 days.
