Section 43(6) in The M.P. Civil Services (Pension) Rules, 1976
(6)[ x x x] [Omitted by Notification No. FB-6-2 (a)-80-R-II-IV, dated 1-1-1981.]Provided that where the amount of military pension (including ad hoc increase or temporary increase or both) is forty rupees per mensem, and his pension for civil service (including ad hoc increase if any) falls below forty rupees per mensem his civil pension shall be raised to Rs. 40 per mensem in accordance with the provisions of sub-rule (5).
