Section 28 in The M.P. Civil Services (Leave) Rules, 1977
28. Half pay leave.
(a)A Government servant shall be entitled to half pay leave of 20 days in respect of each completed year of service.Note. - Completed year of service means continuous service for one year under the Government of Madhya Pradesh and includes period spent on duty as well as leave including half pay leave and extraordinary leave.(b)The half pay leave due may be granted to a Government servant on medical certificate or on private affairs. Such leave on medical certificate shall be given on production of a medical certificate from such medical authority as Government may, by general or special order, prescribe in this behalf and for a period not exceeding that recommended by the medical authority. Such medical leave shall not be granted unless the authority competent to sanction leave is satisfied that there is a reasonable probability that the Government servant will be fit to return to duty on its expiry. Half pay leave on private affairs also shall not be granted unless the authority competent to sanction leave has reason to believe that the Government servant will return to duty on its expiry or unless it is included in the grant of leave expressed to be preparatory to retirement.
