Section 47(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)Families of Government servants who die as a result of the "Risk of Office" or "Special Risk of Office", as defined under Madhya Pradesh Civil Services (Extraordinary Pension) Rules, 1963 will not be eligible to the benefits of family pension under this rule. Similarly the family of the Government servant entitled to extraordinary pension benefits under Madhya Pradesh (Police Personnel Extraordinary Family Pension) Rules, 1965, will not be entitled to the benefits of family pension under this rule.
