Section 18(5) in The M.P. Civil Services (Pension) Rules, 1976
(5)When an order is passed under this rule by the Government allowing previous regular military service to count as part of the service qualifying for civil pension, the order shall be deemed to include the condonation of interruption in service if any, in the military service and between the military and civil service, but the period of interruption shall not qualify for civil pension.
