Section 36(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)(a)(i)Notice of at least three months shall be given to a Government servant in permanent employment before his services are dispensed with on the abolition of his permanent post.(ii)Notice of at least one month shall be given to a Government servant in temporary employment before his service are dispensed with on abolition of his temporary post or permanent post in which he was officiating without having been against any permanent post.(b)Where notice as provided in clause (a) is not given and the Government servant has not been provided with other employment on the date on which his services are dispensed with, the authority competent to dispense with his services may sanction the payment of a sum not exceeding the pay and allowances for the period by which the notice actually given to him falls short of the required period.(c)Neither compensation pension shall be payable for the period in respect of which he received pay and allowances in lieu of notice, nor such period shall qualify for pension.
