Section 18(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(1)Any official transferred to the Nigam at the request of the Nigam, permanently or temporarily by the State Government or the Government of India from any of their departments, shall enjoy all such privileges or gratuity, pensionary benefits, and other benefits to which that official would have been entitled had he continued to serve in his parent department in the State Government or in the Government of India, as the case may be;
