Section 20(1)(iv) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(iv) in The M.P. Civil Services (Pension) Rules, 1976

(iv)Where there is interruption between the military service (temporary or non-regular) and pensionable service under the State Government, the interruption may be condoned under the provisions of Rule 28.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 20(1)(iv) in The M.P. Civil Services (Pension) Rules, 1976