Section 19 in The M.P. Civil Services (Pension) Rules, 1976
19. Counting of war service rendered in World War II.
- In the case of those Government servants who retire or die on or after the date of applicability of these rules and who were appointed to civil posts and applied to count the service in Army before 7-10-69, "War Service" rendered during World War II by itself or in conjunction with other military service, may be allowed to count in full towards civil pension, if such service is followed without interruption by appointment to a pensionable post under the Government, subject to the following conditions namely:-(i)the Government servant concerned should not have earned a pension under the military rules in respect of service in question;(ii)in the case of services or posts in respect of which a minimum age is fixed for recruitment, no military or war service rendered below that age shall be allowed to count for pension;(iii)"War Service" rendered in Armed Forces of India shall be allowed to count for pension;(iv)No refund of bonus or war gratuity paid in respect of his "War Service" shall be demanded from the Government servant concerned. If, however, the Government servant has been granted any retirement gratuity for service covering both the war and post war period, such gratuity shall be refundable according to clause (vi) below.(v)The break between the military/war service and the civil service shall be treated as automatically condoned, provided that period of break does not exceed one year. Break exceeding one year but not exceeding three years may also be condoned, in exceptional cases, under special orders of Government. The period of break shall, however, not count for pension.(vi)The pensionary liability for "War Service" devolves on State Government and for military service on the Defence authorities in accordance with para 12 of Part IV of Appendix 3 to Account Code Volume I. The retirement, gratuity in respect of service covering the war period should, therefore, be refunded and credited to the revenues of the State Government and the retirement gratuity in respect of military service (other than the service covering war period) should be refunded and credited to the Defence authorities.Notes. - (1) The service rendered by persons during World War II in the Civil Defence Department shall be treated as "War Service" for purposes of this rule.(2)Where a Government servant gets disability pension after he become eligible to ordinary pension also, and that element of ordinary pension is included in the disability pension, he is not eligible to count war/military service towards civil pension.
