Section 11(1) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(1)Where a Government servant in quasi-permanent service is appointed substantively to a permanent post, the entire period of his quasi-permanent service, together with one-half of the period of the preceding continuous temporary service (excluding any period of extraordinary leave) rendered after attaining the prescribed minimum age after which service qualifies for pension shall be deemed to be qualifying service for the grant of pension or gratuity, as the case may be.
