Section 27 in The M.P. Civil Services (Pension) Rules, 1976
27. Effect of interruption in service.
(1)An interruption in the service of a Government servant entails forfeiture of his past service, except in the following cases-(a)authorised leave of absence;(b)unauthorised absence in continuation of authorised leave of absence so long as the post of absentee is not filled;(c)suspension, where it is followed by reinstatement, whether in the same or a different post, or where the Government servant dies or is permitted to retire or is retired while under suspension;(d)dismissal or removal from service followed by reinstatement in pensionable service;(e)[ abolition of office or loss of appointment owing to reduction of establishment or due to transfer to non-qualifying service in an establishment under Government control under the orders of the competent authority;] [Substituted by Notification No. FB-6-10-91-R-II-IV, dated 18-6-1981 (w.e.f. 1-6-1976).](f)joining time while on transfer from one post to another.(2)Notwithstanding anything contained in sub-rule (1), the pension sanctioning authority may, by order, commute retrospectively the periods of absence without leave as extraordinary leave. The period of such extraordinary leave shall qualify for pension subject to the condition under Rule 21.
