Section 42(3) in The M.P. Civil Services (Leave) Rules, 1977
(3)Study leave shall not be granted unless(i)it is certified by the Administrative Department that the proposed course of study or training shall be of definite advantage from the point of view of public interest;(ii)it is for prosecution of studies in subjects other than academic or literary subjects; and(iii)the Economic Affairs Department of the Government of India, Ministry of Finance agree to the release of foreign exchange involved in the grant of study leave, if such leave is out of India.
