Section 9(3) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(3)If a Government servant sustains an injury which falls within Class C of Rule 8, he shall be awarded a higher scale gratuity of the applicable amount specified in Schedule II, if the Medical Board certifies that the Government servant is likely to be unfit for service for a proportionate amount subject to a minimum of one quarter of the amount so specified if he is certified to be likely to be unfit for less than a year :Provided that in cases the injury is equivalent in respect of the degree of disablement which it causes the loss of a limb, the State Government may award, if it thinks fit, in lieu of the gratuity a pension not exceeding the amount admissible under clause (ii) of sub-rule (2) of this rule.
