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State of Madhya Pradesh - Section

Section 7 in The M.P. Civil Services (Pension) Rules, 1976

7. Limitation of numbers of pensions.

(1)A Government servant shall not earn two pensions in the same service or post at the same time or by the same continuous service.
(2)Except as provided in Rule 18, a Government servant who having retired on a superannuation pension or retiring pension, is subsequently re-employed, shall not be entitled to a separate pension or gratuity for the period of his re-employment.