Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 47 in The M.P. Civil Services (Leave) Rules, 1977

47. Admissibility of allowances in addition to leave salary.

- No allowance of any kind other than the dearness allowance shall be admissible to a Government servant in respect of the period of study leave granted to him.