Section 17(1)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)to continue to draw the pension or retain the gratuity sanctioned for his earlier service, in which case his former service shall not count as qualifying service, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 17(1)(a) in The M.P. Civil Services (Pension) Rules, 1976