Section 10(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)[ Subject to the provisions of sub-rule (3), the Government may, by order in writing, on an application made by a pensioner grant, subject to such conditions, if any, as it may deem, necessary permission, or refuse for reasons to be recorded in the order, permission, to such pensioner to take up the commercial employment specified in the application.
