Section 17(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)A Government servant who, having retired on compensation pension or invalid pension or compensation gratuity or invalid gratuity, is re-employed and appointed to a service or post to which these rules apply may exercise option either-(a)to continue to draw the pension or retain the gratuity sanctioned for his earlier service, in which case his former service shall not count as qualifying service, or(b)to cease to draw his pension or refund the gratuity, including the death-cum-retirement gratuity, and pension intermediately drawn, if any, as the case may be, and count his previous service including the period between the date of retirement and re-employment,(c)In cases of allocated Government servant from former Vindhya Pradesh and Bhopal States who were discharged on account of retrenchment from Part 'C' States before 1-11-56 and have opted to count their previous service, only the period before such retirement (excluding period of un-employment) shall count towards pension with re-employed service on refund of gratuity/ death-cum-retirement gratuity and on ceasing to draw pension. Pension intermediately drawn in such cases shall not be required to be refunded. The amount of gratuity shall be refunded to the Government of India who will bear proportionate pensionary liability for the service prior to retrenchment.Note. - Clause (c) applies to the cases of those Government servants only who were re-employed and have refunded pensionary benefits, if any, before 14-7-1970.
