Section 4 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
4. [ [Substituted by Notification No. F-B-6-2-28-77-N-2-IV, dated 28-9-77.]
(1)Notwithstanding anything contained in these rules the degree of default or contributory negligence on the part of a Government servant may be taken into consideration in making an award under these rules in favour of such Government servant, but shall not be taken into account where such award is made in favour of the family of such Government servant.(2)In cases of non-gazetted police personnel the Inspector General of Police may sanction awards in accordance with the entitlement certified by the Accountant General. In other cases no awards shall be made under these rules, except with the sanction of the State Government in consultation with Finance Department.]
