Section 2(d) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
(d)"Temporary service" means officiating or substantive service in a temporary post, and officiating service in a permanent post, under State Government and also includes the period of leave with allowance taken while on temporary service and complete years of approved war-service, which have been counted for fixation of pay and seniority.
