Section 26 in The M.P. Civil Services (Pension) Rules, 1976
26. Forfeiture of service on resignation.
(1)Resignation from a service or post entails forfeiture of past service :Provided that a resignation shall not entail forfeiture of past service if it has been submitted to take up with prior permission, another appointment, whether temporary or permanent, under the State Government, where service qualifies.[x x x] [Omitted by Notification No. B-25-6-95-PWC-IV, dated 20-9-96 (w.e.f. 20-10-1995).](2)Interruption in service in a case falling under the proviso to sub-rule (1), due to the two appointments being at different stations, not exceeding the joining time permissible under the rules of transfer, shall be covered by grant of leave of any kind due to the Government servant on the date of relief or by formal condonation to the extent to which the period is not covered by leave due to the Government servant.
