Section 28 in The M.P. Civil Services (Pension) Rules, 1976
28. [ Condonation of interruptions in service. [Substituted by Notification No. FB-25-6-95-PWC-IV, dated 20-10-95 (w.e.f. 1-12-1995).]
(1)In the absence of a specific indication to the contrary in the service book, an interruption between two spells of civil service rendered by a Government servant under Government shall be treated as automatically condoned and the pre-interruption service treated as qualifying service.(2)Nothing in sub-rule (1) shall apply to interruption caused by resignation, dismissal or removal from service or for participation in a strike.(3)The period of interruption referred to in sub-rule (1) shall not count as qualifying service.]
