Section 5 in The M.P. Civil Services (Pension) Rules, 1976
5. Regulations of claims to pension/gratuity or family pension.
(1)Any claim to pension/gratuity or family pension shall be regulated by the provisions of the rules in force at the time when a Government servant retires or is retired or is discharged or is allowed to resign from service or dies, as the case may be.(2)The question whether service in a particular office or department qualifies for pension is determined by the rules which were in force at the time such service was rendered and orders subsequently issued declaring service to be non-qualifying are hot applied with retrospective effect.(3)The day with effect from the forenoon of which a Government servant retires or is retired or is discharged or is allowed to resign from service, as the case may be, shall be treated as a non-working day but the date of death shall be treated as a working day.
