Section 3(7) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(7)"risk of office" means any risk, not being a special risk of accident or disease to which a Government servant is exposed in the course of and as a consequence of his duties, but nothing shall be deemed to be risk of office which is a risk common to human existence in modern conditions in India, unless such risk is definitely enhanced in kind or degree by the natural conditions, obligations or incidents of Government service.[Note. - The term "risk of office" shall include the risk of death or injury to which a Government servant is exposed when he attends on a working day or is required to attend on a holiday the place of his employment for the performance of his duties during any riot or civil commotion in the town, city or village concerned, including sub-urban areas contiguous thereto, and while proceeding from his residence to the place of his employment or vice-versa, becomes a victim of the said riot or civil commotion.] [Inserted by Notification No. 865-IV-R-II, dated 24-4-1964]
