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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2)(c) in The M.P. Civil Services (Leave) Rules, 1977

(c)The amount, if any, received by a Government servant during the period of study leave as scholarship or stipend or remuneration in respect of any part-time employment shall be adjusted against the leave salary payable under this sub-rule subject to the condition that the leave salary shall not be reduced to an amount less than that payable as leave salary during half pay leave.