Section 162 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
162.
A servant of the Board who remains absent after the end of his leave is entitled to no leave salary for the period of such absence, and that period will be debited against his leave accounts as though it were on half average pay, unless his leave is extended by proper authority. Wilful absence from duty after the expiry of leave may be treated as misconduct.
