Section 40(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)The Government servant, who exercised option under clause (b) of Rule 8 (1) of Madhya Pradesh New Pension Rules, 1951, shall be subject to the pension rules which were applicable to him before 1st September, 1950, as amended from time to time by the State Government, and nothing in these rules shall apply to him.
