Section 39 in The M.P. Civil Services (Pension) Rules, 1976
39. Scope.
- The provisions of this Chapter shall apply to a Government servant other than Class IV who on the 30th November, 1933 held a lien or a suspended lien on a permanent pensionable post under the State Government or Government of India or a Local Fund Administered by Government and was holding a lien or a suspended lien on a permanent pensionable post under the erstwhile State of new Madhya Pradesh on 1st September, 1950 and opted for provisions relating to pension and gratuity under clause (b) or clause (c) of Rule 8 (1) of Madhya Pradesh New Pension Rules, 1951.
