Section 11 in The M.P. Civil Services (Pension) Rules, 1976
11. Employment after retirement under a Government outside India.
- If a pensioner who, immediately before his retirement was holding a post other than Class IV under the State Government, wishes to accept any employment under any Government outside India, he shall obtain the previous permission of the State Government for such acceptance, and no pension shall be payable to a pensioner who accepts such an employment without proper permission in respect of any period for which he is so employed or such longer period as the Government may direct ;Provided that a Government servant who was permitted by the State Government to take up a particular form of employment under any Government outside India during his leave preparatory to retirement shall not be required to obtain subsequent permission for his continuance in such employment after retirement.Explanation. - For the purpose of this rule/the expression "employment under any Government outside India" includes employment under a local authority or corporation or any other institution or organisation which functions under the supervision or control of a Government outside India, or an employment under an International Organisation of which the Government of India is not a member.
