Section 8 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
8.
For the purpose of these rules, injuries shall be classified as follows:-Class A. - Injuries caused as a result of special risk office which have resulted in the permanent loss of an eye or a limb or are of a more serious nature, or injuries caused as a result of risk of office, which have resulted in disablement, rendering him medically unfit for Government service.Class B. - Injuries caused as a result of special risk of office and equivalent in respect of the degree of disablement which they cause to the loss of a limb or are very severe, or injuries caused as a result of risk of office which have resulted in the permanent loss of an eye or a limb, or are of more serious nature.Class C. - Injuries caused as a result of the special risk of office which are severe, but not very severe, and likely to be permanent, or injuries caused as a result of risk of office which are equivalent in respect of the degree of disablement which they cause to the loss of a limb or which are very severe or severe and likely to be permanent.
