Section 9 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
9.
(1)If a Government servant sustains an injury which falls within Class A of Rule 8 he shall be awarded-(a)a higher scale gratuity of the applicable amount specified in Schedule, II; and(b)with effect from the date of the injury-(i)if the injury has resulted in the permanent loss of more than one limb or one eye, a permanent pension of the applicable amount specified in Schedule II for a higher scale pension; and(ii)in other cases a permanent pension the amount of which shall not exceed the applicable amount specified in Schedule II for a higher scale pension, and shall not be less than half that amount :Provided that in the case of an injured Government servant who does not continue in employment, the extraordinary pension and one normal pension (inclusive of pension equivalent to death-cum-retirement gratuity payable under the New Pension Rules) together should in no case exceed the pay that the Government servant was getting at the time of injury :Provided further that if the Government servant concerned does not immediately retire on the date of injury but continues in service for sometime more, either on leave or otherwise, a portion of the injury pension not exceeding half may be withheld during the period from the date of injury to the date of retirement.(2)If a Government servant sustains an injury which falls within Class B of Rule 8, he shall be awarded-(a)a lower scale gratuity of the applicable amount specified in Schedule II; and(b)(i)if the injury has resulted in the permanent loss of an eye or a limb or is of more serious nature, a permanent pension with effect from the date of the injury of an amount which shall not exceed the applicable amount specified in Schedule II for a lower scale pension, and shall not be less than half that amount;(ii)in other cases-(a)for a period of one year with effect from the date of the injury, a temporary pension, the amount of which shall not exceed the applicable amount specified in Schedule II for lower scale pension, and shall not be less than half that amount and thereafter;(b)a pension within the limit specified in sub-clause (a), if the Medical Board from year to year certified that the injury continues to be very severe.(3)If a Government servant sustains an injury which falls within Class C of Rule 8, he shall be awarded a higher scale gratuity of the applicable amount specified in Schedule II, if the Medical Board certifies that the Government servant is likely to be unfit for service for a proportionate amount subject to a minimum of one quarter of the amount so specified if he is certified to be likely to be unfit for less than a year :Provided that in cases the injury is equivalent in respect of the degree of disablement which it causes the loss of a limb, the State Government may award, if it thinks fit, in lieu of the gratuity a pension not exceeding the amount admissible under clause (ii) of sub-rule (2) of this rule.(4)A temporary pension awarded under this rule may be converted into a permanent injury pension-(i)when the Government servant is invalidated out of the service on account of the injury in respect of which the temporary pension was awarded, or(ii)when the temporary pension has been drawn for not less than five years, or(iii)at any time, if the Medical Board certifies that it sees no reason to believe there will ever be a perceptible decrease in the degree of disablement.
