Section 51(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)The study leave availed of by such a Government servant shall be converted into regular leave standing at his credit on the date on which the study leave commenced, any regular leave taken m continuation of study leave being suitably adjusted for the purpose and the balance, of the period of study leave, if any, which cannot be so converted, treated as extraordinary leave. In addition to the amount to be refunded by the Government servant under sub-rule (1), he shall be required to refund any excess of leave; salary actually drawn over the leave salary admissible on conversion of the study leave.
