Section 18(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)A Government servant who is declared by a medical authority to be completely and permanently incapacitated for further service shall,-(a)If he is on duty, be invalidated from service from the date of relief of his duties, which should be arranged without delay on receipt of the report of the medical authority, if, however, his granted leave under sub-rule (1) he shall be invalidated from service on the expiry of such leave.(b)If he is already on leave, be invalidated from service on the expiry of that leave or extension of leave, if any, granted to him under sub-rule (1).
