Section 43 in The M.P. Civil Services (Leave) Rules, 1977
43. [ Authorities competent to sanction study leave. [Substituted by Notification No. G-3-1-96-C-IV, dated 14-3-19S6 (w.e.f. 10-5-1996).]
(1)Study leave may be granted to a Government servant by the administrative department:Provided that where a Government servant borne permanently on the cadre of one department or establishment is serving temporarily in another department or establishment, the grant of study leave to him shall be subject to the conditions that the concurrence of the department or the establishment to which he is permanently attached is obtained before the leave is granted.] [Substituted by Notification No. 1071-2017-90-R-6-IV, dated 5-9-1990 (w.e.f. 28-9-1990).]
