Section 9(1) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(1)If a Government servant sustains an injury which falls within Class A of Rule 8 he shall be awarded-(a)a higher scale gratuity of the applicable amount specified in Schedule, II; and(b)with effect from the date of the injury-(i)if the injury has resulted in the permanent loss of more than one limb or one eye, a permanent pension of the applicable amount specified in Schedule II for a higher scale pension; and(ii)in other cases a permanent pension the amount of which shall not exceed the applicable amount specified in Schedule II for a higher scale pension, and shall not be less than half that amount :Provided that in the case of an injured Government servant who does not continue in employment, the extraordinary pension and one normal pension (inclusive of pension equivalent to death-cum-retirement gratuity payable under the New Pension Rules) together should in no case exceed the pay that the Government servant was getting at the time of injury :Provided further that if the Government servant concerned does not immediately retire on the date of injury but continues in service for sometime more, either on leave or otherwise, a portion of the injury pension not exceeding half may be withheld during the period from the date of injury to the date of retirement.
