Section 3(3) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(3)"disease" means-(i)Venereal disease or septicaemia where such disease or septicaemia is contracted by medical officer as a result of attendance in the course of his official duty on an infected patient or of conducting a post-mortem examination in the course of that duty; or(ii)disease solely and directly attributable to an accident, or(iii)an epidemic disease contracted by an officer in consequence of the due performance of his duties connected with the epidemic in an area in which such disease is prevalent, or in consequence of his attending voluntarily, out of humanitarian motives, upon any patient suffering from any such disease in any area where he happens to be in the performance of his duties.
