Section 9(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(2)If a Government servant sustains an injury which falls within Class B of Rule 8, he shall be awarded-(a)a lower scale gratuity of the applicable amount specified in Schedule II; and(b)(i)if the injury has resulted in the permanent loss of an eye or a limb or is of more serious nature, a permanent pension with effect from the date of the injury of an amount which shall not exceed the applicable amount specified in Schedule II for a lower scale pension, and shall not be less than half that amount;(ii)in other cases-(a)for a period of one year with effect from the date of the injury, a temporary pension, the amount of which shall not exceed the applicable amount specified in Schedule II for lower scale pension, and shall not be less than half that amount and thereafter;(b)a pension within the limit specified in sub-clause (a), if the Medical Board from year to year certified that the injury continues to be very severe.
