Section 45(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)A Government servant granted study leave in combination with any other king of leave may, if he so desires commence his study before the end of the other kind of leave but the period of such leave coinciding with the course of study shall not count as study leave.Note. - The limit of twenty-eight months of absence prescribed in sub-rule (1) includes the period of vacation.
