Section 11 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
11.
(1)Where a Government servant in quasi-permanent service is appointed substantively to a permanent post, the entire period of his quasi-permanent service, together with one-half of the period of the preceding continuous temporary service (excluding any period of extraordinary leave) rendered after attaining the prescribed minimum age after which service qualifies for pension shall be deemed to be qualifying service for the grant of pension or gratuity, as the case may be.(2)Where any quasi-permanent servant is appointed substantively to any post in respect of which the rules prescribe a period of probation, the State Government may, exempt such servant, either partly or wholly, from the requirement of being on probation, if in its opinion the post or posts in which the quasi-permanent and continuous temporary service was rendered by him is equivalent to the post to which he is appointed substantively.
