Section 20(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)(a)The service rendered in the Indian National Army by the persons of the following categories may be treated as war service for purposes of counting it towards civil pension in terms of Rule 19 as applicable to employees of the State Government:-(i)persons who were holding civil posts under State Government before joining the Indian National Army and have been re-instated in same post;(ii)persons who were holding civil posts or were members of the Indian Armed Forces before joining the Indian National Army and have been re-employed in some other civil post under the State Government; and(iii)persons who joined the Indian National Army from the general public or from the Armed Forces and have subsequently been absorbed in civil posts under the State Government.(b)The service in the Indian National Army will be admitted on the basis of a certificate issued by the administrative authorities to the effect that the claim is genuine and correct. The administrative authorities will give such certificates after verification of documents or collateral evidence etc., produced by the persons concerned. In the case of persons belonging to category (iii) above the production of adequate proof like documents relating to their enrolment in the Indian National Army should be insisted upon along with collateral evidence for their having been in that Army.
