Section 9(6) in The M.P. Civil Services (Pension) Rules, 1976
(6)For the purpose of this rule-(a)departmental proceedings shall be deemed to be instituted on the date on which the statement of charges is issued to the Government servant or pensioner, or if the Government servant has been placed under suspension from an earlier date, on such date; and(b)judicial proceedings shall be deemed to be instituted-(i)in the case of criminal proceedings, on the date on which the complaint or report of a police officer, of which the Magistrate takes cognizance, is made, and(ii)in the case of civil proceedings, on the date the plaint is presented in the Court.
