Section 3(1) in The M.P. Civil Services (Leave) Rules, 1977
(1)In these rules, unless the context otherwise requires:-(a)"allocated Government servant" means a person in the service of a , former State allocated or deemed to have been allocated to serve the State of Madhya Pradesh under the provisions of Section 115 of the States Re-organisation Act, 1956; and continued in the service of the new State;(b)"completed year of service" or "one year's continuous service" means continuous service of specified duration under the State Government and includes the period spent on duty as well as on leave including extraordinary leave;(c)"date of retirement" or "date of his retirement" in relation to a Government servant means the afternoon of the last day of the month in which the Government servant attains the age prescribed for retirement under the terms and conditions governing his service;(d)"Foreign service" means service in which a Government servant receives his pay with the sanction of Government form any source other than the Consolidated Fund of India or the Consolidated Fund of any State or the Consolidated Fund of a Union territory.(e)"Form" means a form appended to these rules;(f)"Government servant in quasi-permanent employ" means a Government servant who may be declared or deemed to be as quasi-permanent under the M.P. Government Servants (Temporary and Quasi-permanent Service) Rules, 1960;(g)"Government servant in permanent employ" means a Government servant who holds substantively or provisionally substantively a permanent post or who holds a lien on a permanent post or who would have held a lien on permanent post had the lien not been suspended;(h)"Vacation Department" means a department or part of a department to which regular vacations are allowed during which Government servants serving in the department are permitted to be absent from duty.
