Section 2 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
2.
These rules shall apply to all persons paid from civil estimates, other than those to whom the Workmen's Compensation Act, 1923 (VIII of 1923) applies, whether their appointment is permanent or temporary, on time-scale of pay or fixed pay or piece work rates who are under the making control of the State Government of Madhya Pradesh.
