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State of Madhya Pradesh - Section

Section 25 in The M.P. Civil Services (Pension) Rules, 1976

25. Counting of past service on reinstatement.

(1)A Government servant who is dismissed, removed or compulsorily retired from service, but is subsequently reinstated, is entitled to count his past service.
(2)Periods of interruption due to dismissal, removal or compulsory retirement shall count as qualifying service on reinstatement.