Section 29(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)Notwithstanding anything contained in sub-rule (1) where a Government servant is transferred to another department from a temporary department or on account of the closure of the department where he had been previously serving because the post he held had been declared surplus, the verification of his service may be done whenever such event occurs :[xxx] [Omitted by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).]
