Section 3(9) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(9)"violence" means the act of a person who inflicts an injury on a Government servant-(i)by assaulting or resisting him in the discharge of his duties, or in order to deter or prevent him from performing his duties; or(ii)because of anything done or attempted to be done by such Government servant or by any other public servant in the lawful discharge of his duty as such; or(iii)because of his official position.
