Section 2 in The M.P. Civil Services (Pension) Rules, 1976
2. Application.
- (i) Save as otherwise provided in these rules, these rules shall apply to every Government servant appointed to civil services and posts in connection with the affairs of the State of Madhya Pradesh and who are borne on establishments not declared as non-pensionable.(ii)These rules shall not apply to-(a)persons in a work-charged establishment;(b)persons in casual and daily rated employment;(c)persons paid from contingencies;(d)persons entitled to the benefit of Contributory Provident Fund;(e)persons employed on contract except when the contract provides otherwise; and(f)persons whose terms and conditions of service are regulated by any other rules for the time being in force.Note 1. - The service rendered in the following princely States before the 9th August, 1948, the date from which the Rewa State Pension Rules were made applicable to the United State of Vindhya Pradesh) does not count for pension as these States had no codified pension rules of their own :-Alipura, Baoni, Banka Pehari, Baraundha, Beri, Bihat, Bhaisaunda, Bijana, Dhurvai, Garrauli, Gaurihar, Jaso, Jigni, Kamta Rajaula, Khaniadhana, Kothi, Lugasi, Naigawan Rebai, Pahara, Paldeo Nayagaon, Sohawal, Teraon, Tori Fatehpur, Maihar (Reference Government of India, Ministry of Home Affairs No. F.15/69/55/Estt. (C), dated the 22nd June, 1956).[Note 2. [Substituted by Notification No. FB-6-3-78-R-II-IV, dated 10-3-1978 (w.e.f. 6-5-78).] - The services of Patwaris in the constituent units of Madhya Pradesh State counts for pension as under-
