Section 33(2)(a) in The M.P. Civil Services (Leave) Rules, 1977

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)Where a Government servant who is on foreign service in or under any local authority or a corporation or company wholly or substantially owned or controlled by the Government or a body controlled or financed by the Government (hereinafter referred to as the local body) applies for leave preparatory to retirement the decision to grant or refuse leave shall be taken by foreign employer with the concurrence of the lending authority under the State Government.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Civil Services (Leave) Rules, 1977