Section 27(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)An interruption in the service of a Government servant entails forfeiture of his past service, except in the following cases-(a)authorised leave of absence;(b)unauthorised absence in continuation of authorised leave of absence so long as the post of absentee is not filled;(c)suspension, where it is followed by reinstatement, whether in the same or a different post, or where the Government servant dies or is permitted to retire or is retired while under suspension;(d)dismissal or removal from service followed by reinstatement in pensionable service;(e)[ abolition of office or loss of appointment owing to reduction of establishment or due to transfer to non-qualifying service in an establishment under Government control under the orders of the competent authority;] [Substituted by Notification No. FB-6-10-91-R-II-IV, dated 18-6-1981 (w.e.f. 1-6-1976).](f)joining time while on transfer from one post to another.
