Section 40 in The M.P. Civil Services (Leave) Rules, 1977
40. Special disability leave for accidental injury.
(1)The provisions of Rule 39 shall apply also to a Government servant, whether permanent or temporary, who is disabled by injury accidentally incurred in, or in consequence of the due performance of his duties or in consequence of his official position by illness incurred in the performance of any particular duty, which has the effect of increasing his liability to illness or injury beyond the ordinary risk attaching to the civil post which he holds.(2)The grant of special disability leave in such case shall be subject to the further conditions-(i)that the disability, if due to disease, must be certified by an Authorised Medical Attendant to be directly due to the performance of the particular duty;(ii)that, if the Government servant has contracted such disability during service otherwise than with a military force, it must be, in the opinion 6f the authority competent to sanction leave, exceptional in character; and(iii)that the period of absence recommended by an Authorised Medical Attendant may-be covered in part, by leave under this rule and in part by any other kind of leave, and that the amount of special disability leave granted on leave salary equal to that admissible on earned leave shall not exceed 120 days.
