Section 6 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
6.
No award shall ordinarily be made in respect of-(i)an injury sustained more than five years before the date of application; or(ii)death which occurred more than seven years-(a)after the injury due to violence or accident was sustained, or(b)after the Government servant was medically reported as unfit for duty on account of disease of which died.
