Section 27(2) in The M.P. Civil Services (Leave) Rules, 1977
(2)The earned leave admissible to such a Government servant in respect of any year in which he is prevented from availing himself of the full vacation is such proportion of 30 days earned leave as the number of days of vacation not taken bears to the full vacation.If in any year he does not avail himself of the vacation, earned leave is admissible to him in respect of that year in accordance with the provision of Rule 25.
