Section 9(4) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(4)A temporary pension awarded under this rule may be converted into a permanent injury pension-(i)when the Government servant is invalidated out of the service on account of the injury in respect of which the temporary pension was awarded, or(ii)when the temporary pension has been drawn for not less than five years, or(iii)at any time, if the Medical Board certifies that it sees no reason to believe there will ever be a perceptible decrease in the degree of disablement.
