Section 10(8) in The M.P. Civil Services (Pension) Rules, 1976
(8)[] [Sub-rule (2), renumbered as sub-rule (8) by Notification No. FB-6-3-77-R-II-IV, dated 25-1-1977 (w.e.f. 25-2-1977).] In this rule-(a)the expression "commercial employment' means-(i)an employment in any capacity including that of an agent, under a company, co-operative society, firm or individual engaged in trading, commercial, industrial, financial or professional business and includes also a directorship of such company and partnership of such firm, but does not include employment under a body corporate, wholly or substantially owned or controlled by the Government.(ii)setting up practice, either independently or as a partner of a firm, as adviser or consultant in matters in respect of which the pensioner :(a)has no professional qualifications and, the matters, in respect of which the practice is to be set-up or is carried on, are relatable to his official knowledge or experience, or(b)has professional qualifications but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position, or(iii)has to undertake work involving liaison or contact with the officer or officers of the Government.Explanation. - For the purpose of this clause the expression "employment under a co-operative society" includes the holding of any office, whether elective or otherwise, such as that of President, Chairman, Manager, Secretary, Treasurer and the like, by whatever name called in such society;(b)the expression "date of retirement", in relation to a Government servant re-employed after retirement, without any break, either in the same or in another class I post under the Government or in any other equivalent post under Government means the date on which such Government servant finally ceases to be so re-employed in Government service.
