Section 42 in The M.P. Civil Services (Leave) Rules, 1977
42. Conditions for grant of study leave.
(1)Subject to the conditions specified in these rules, study leave may be granted to a Government servant with due regard to the exigencies of public service to enable him to undergo, in or out of India, a special course of study consisting of higher studies or specialised training in a professional or a technical subject having a direct and close connection with the sphere of his duty.(2)Study leave may also be granted :-(i)for a course of training or study tour in which a Government servant may not attend a regular academic or semi-academic course if the course of training or the study tour is certified to be of definite advantage to Government from the point of view of public interest and is relate to the sphere of duties of Government servant; and(ii)for the purpose of study connected with the framework or background of public administration, subject to the conditions that-(a)the particular study or study tour should be approved by the authority competent to sanction study leave; and(b)the Government servant should be required to submit on his return, a full report of the work done by him while on study leave.(iii)for the studies which may not be closely or directly connected with the work of the Government servant, but which are capable of widening his mind in a manner likely to improve his abilities as a civil servant and to equip him better to collaborate with those employed in other branches of the public service.(3)Study leave shall not be granted unless(i)it is certified by the Administrative Department that the proposed course of study or training shall be of definite advantage from the point of view of public interest;(ii)it is for prosecution of studies in subjects other than academic or literary subjects; and(iii)the Economic Affairs Department of the Government of India, Ministry of Finance agree to the release of foreign exchange involved in the grant of study leave, if such leave is out of India.(4)[ Study leave shall not ordinarily be granted to a Government servant-(i)who has not been registered in Government service,(ii)who has rendered less than 5 years service under Government; including service in ad hoc capacity,(iii)who is due to retire or has the option to retire from the Government service within three years on the date on which he is expected to return to duty after the expiry of the leave].(5)Study leave shall not be granted to Government servant with such frequency as to remove him from contact with his regular work or to cause cadre difficulties owing to the absence on leave.
