Section 3AA in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
3AA.
For the purpose of Rules 3 and 3-A, in the case of an appointment:-(a)where consultation with the Public Service Commission is not required, a service which a Government servant has rendered prior to his temporary appointment according to the provisions of the recruitment rules or any instructions issued by the Governor from time to time, shall not be counted for reckoning the completed three years or five years of service, as the case may be;(b)where Consultation with the Public Service Commission is required, a service which a Government servant has rendered prior to his selection by the Public Service Commission shall not be counted for reckoning the completed three years or five years of service, as the case may be.]
