Section 3(8) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(8)"special risk" means-(i)a risk of suffering injury by violence;(ii)a risk of injury by accident to which Government servant is exposed in the course of, and as a consequence of the performance of any particular duty which has the effect of materially increasing his liability to such injury beyond the normal risk of his office;(iii)a risk of contracting disease to which medical officer is exposed as a result of attending in the: course of his official duty to a venereal or septicaemic patient or conducting a post-mortem examination in pursuance of that duty.
