Section 40 in The M.P. Civil Services (Pension) Rules, 1976
40. Applicability of pension rules.
(1)The Government servant, who exercised option under clause (b) of Rule 8 (1) of Madhya Pradesh New Pension Rules, 1951, shall be subject to the pension rules which were applicable to him before 1st September, 1950, as amended from time to time by the State Government, and nothing in these rules shall apply to him.(2)The Government servant who exercised option under clause (c) of sub-rule (1) of Madhya Pradesh New Pension Rules, 1951 shall be eligible to :(a)pension including additional pension under the existing rule applicable to him before 1st September, 1950, as amended from time to time, reduced by the pension (other than additional pension) equivalent of death-cum-retirement gratuity admissible under Rule 44 calculated in accordance with the Table prescribed under Madhya Pradesh Civil Pensions (Commutation) Rules, 1976 applicable at the time of retirement of Government servant;(b)family pension under Rule 47 or 48, as per option of such Government servant exercised on or after 17th August, 1966.
