Section 22 in The M.P. Civil Services (Leave) Rules, 1977
22. Recall to duty before expiry of leave.
- A Government servant while on leave if recalled to duty before expiry of the leave, he shall be entitled :-(a)If the leave from which he is recalled is in India, to be treated as on duty from the date on which he starts for the station to which he is ordered, and to draw :-(i)travelling allowance under rules made in this behalf for the journey; and(ii)leave salary, until he joins his post, at the same rate at which he would have drawn it but for recall to duty.(b)If the leave from which he is recalled is out of India, to count the time spent on the voyage to India as duty for purposes of calculating leave, and to receive-(i)leave salary, during the voyage to India and for the period from the date of landing in India to the date of joining his post, at the same rate at which he would have drawn it but for recall to duty;(ii)a free passage to India;(iii)refund of his passage from India if he has not completed half the period of his leave by the date of leaving for India on recall, or three months, whichever is shorter;(iv)travelling allowance, under the rules for the time being in force, for travel from the place of landing in India to the place of duty.
