Section 47(15) in The M.P. Civil Services (Pension) Rules, 1976
(15)Nothing contained in this rule shall apply to-(a)a re-employed Government servant who had retired before 1st April, 1966 from-(i)civil service on retiring pension or superannuation pension, or(ii)military service on retiring pension, service pension or invalid pension and who on the date of re-employment, had attained the age of superannuation applicable to the post in which he is re-employed;(b)a military pensioner who has retired from military service on or after the 1st April, 1966, or retires from such service after the commencement of these rules, on retiring pension, service pension or invalid pension, and is re-employed in a civil service or post before attaining the age of superannuation.(c)[x x x] [Omitted by Notification No. 25-18-97-PWC-IV, dated 28-11-1997, (w.e.f. 20-5-1997).]
