Section 36(6) in The M.P. Civil Services (Leave) Rules, 1977
(6)(a)If, in the case of a Government servant who retires or resigns from service, the leave already availed of is more than the credit so due to him necessary adjustment shall be made in respect of leave salary, if any overdrawn.(b)Where the quantum of earned leave already availed by a Government servant who is dismissed or removed from service or who dies while in service is in excess of the leave credited under clause (2) (b) of Rule 26 the over payment of leave salary shall be recovered in such cases.
