Section 5 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
5.
Except as otherwise provided in these rules, an award made under these rules shall not effect any other pension or gratuity for which the Government servant concerned or his family may be eligible under any other rules for the time being in force and the pension granted under the provisions of these rules shall not be taken into account in fixing the pay of the pensioner on his continued employment or re-employment in Government service, but any part thereof not exceeding half may be withheld by Government during such period of continued employment or re-employment.
