Section 32 in The M.P. Civil Services (Leave) Rules, 1977
32. Leave to probationer, a person on probation and on apprentice.
(1)(a)A probationer shall be entitled to leave under these rules it he has held his post substantively otherwise than on probation.(b)If, for any reason, it is proposed to terminate the services of a probationer, any leave which may be granted to him shall not extend-(i)beyond the date on which the probationary period as already sanctioned or extended expires, or(ii)beyond any earlier date on which his services are terminated by the orders of an authority competent to appoint him.(2)An apprentice shall be entitled to-(a)leave, on medical certificate, on leave salary equivalent to half pay for a period not exceeding one month in any year of apprenticeship;(b)extraordinary leave under Rule 31.
