Section 12A in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
12A. [ [Inserted by Notification No. NKB-6-3-74-N-2, dated 27-5-1974.]
Notwithstanding anything contained in clause (i) of sub-rule (2) of Rule 12, a widow of an employee who re-marries her deceased husband's brother and continues to live a communal life with, or contributes to the support of other dependents of the deceased shall;not be disqualified for the grant of extraordinary pension, otherwise admissible to her under these rules.]
