Section 5 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
5.
Notwithstanding anything contained in Rules 3 and 4, a declaration under Rule 3 shall not take effect in respect of-(i)an allocated Government servant of the former State of Madhya Bharat who has rendered continuous service for any period exceeding three years but not exceeding four years before the 1st November, 1956 from a date prior to the said date;(ii)an allocated Government servant of the former State of Madhya Pradesh who has rendered continuous service for a period of not less than four years before the 1st November, 1956, from a date prior to that on which he completed four years of service;(iii)an allocated Government servant of the former State of Madhya Bharat from a date prior to the 1st November, 1956.
