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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)that the amount required to be refunded under this rule shall, in case of a Government servant who on return to duty from study leave is permitted to resign from the service Mid take up employment, under a statutory or autonomous body or in any institution under the control of the Government, be reduced to an amount equal to the expenditure incurred by the Government in respect of the leave salary, study allowance, cost of fees and travelling and other expenses sanctioned to him during the period of study leave together with interest thereon.