Section 33(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)A Government servant may be permitted by the authority competent to grant leave to take leave preparatory to retirement to the extent of earned leave due i.e. [240] [Substituted by Notification No. 6-1840-87-R-I-IV, dated 4-1-1988 (w.e.f. 1-7-1987).] days together with half pay leave due, subject to the condition that such leave extends up to and includes the day preceding the date of retirement.Note. - The leave granted as leave preparatory to retirement shall not include extraordinary leave.
