Section 41 in The M.P. Civil Services (Pension) Rules, 1976
41. Scope.
- The provisions of this Chapter shall apply to a Government servant-(a)who on the 30 November, 1933 held a lien or a suspended lien on a permanent pensionable post under the Government of erstwhile Madhya Pradesh or Government of India or a Local Fund administered by the Government and who did not opt for clause (b) or clause (c) of sub-rule (1) of Rule 8 of Madhya Pradesh New Pension Rules, 1951, and(b)to all Government servants whose cases do not fall under clause (a) above.
