Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(2) in The M.P. Civil Services (Leave) Rules, 1977 (2)A Government servant on half pay leave or leave not due is entitled to leave salary equal to half the amount specified in sub-rule (1).
