Section 20 in The M.P. Civil Services (Pension) Rules, 1976
20. Counting (non-regular/purely temporary) military service and service rendered in the Indian National Army.
(1)Continuous military (non-regular/purely temporary) service not rendered in conjunction with war service in the Army, Navy and Air Force may be allowed to count in full towards civil pension in cases where the person applied before 7-10-69, if such service is followed without interruption by appointment to a pensionable post in the service of the State Government subject to the following conditions:-(i)The Government servant concerned should not have earned a pension under Military Rules in respect of service in question.(ii)In the case of services or posts in respect of which a minimum age is fixed before attaining of which service does not count for pension under civil rules, no military service rendered below that age shall be allowed to count for pension.(iii)If the Government servant has been granted any retirement gratuity in respect of such service, such gratuity shall be refundable to Defence authorities who will bear the pensionary liability in respect of service in question.(iv)Where there is interruption between the military service (temporary or non-regular) and pensionable service under the State Government, the interruption may be condoned under the provisions of Rule 28.(2)(a)The service rendered in the Indian National Army by the persons of the following categories may be treated as war service for purposes of counting it towards civil pension in terms of Rule 19 as applicable to employees of the State Government:-(i)persons who were holding civil posts under State Government before joining the Indian National Army and have been re-instated in same post;(ii)persons who were holding civil posts or were members of the Indian Armed Forces before joining the Indian National Army and have been re-employed in some other civil post under the State Government; and(iii)persons who joined the Indian National Army from the general public or from the Armed Forces and have subsequently been absorbed in civil posts under the State Government.(b)The service in the Indian National Army will be admitted on the basis of a certificate issued by the administrative authorities to the effect that the claim is genuine and correct. The administrative authorities will give such certificates after verification of documents or collateral evidence etc., produced by the persons concerned. In the case of persons belonging to category (iii) above the production of adequate proof like documents relating to their enrolment in the Indian National Army should be insisted upon along with collateral evidence for their having been in that Army.
