Section 34 in The M.P. Civil Services (Pension) Rules, 1976
34. Pension on absorption in or under a corporation, company or body.
- A Government servant who has been permitted to be absorbed in a service or post in or under a corporation or company wholly or substantially owned or controlled by the Government in or under a body controlled or financed by the Government shall, if such absorption is declared by the Government to be in the public interest, be deemed to have retired from service on retiring pension from the date of such absorption and shall be eligible to receive retirement benefits which he may have elected or deemed to have elected, and from such date as may be determined, in accordance with the orders of the Government applicable to him : (See App. II).[Provided that the provisions of sub-rule (5) of Rule 43, shall not apply for the purpose of determining pension under this rule.] [Inserted by Notification No. FB-6-1-77-R-II-IV, dated 25-1-77 (w.e.f. 25-2-1977).]
