Section 47(13) in The M.P. Civil Services (Pension) Rules, 1976
(13)The ad hoc increase in pension, sanctioned under Finance Department Memorandum No. 1294/R-1508/IV-R-H, dated the 21st May, 1965 as amended from time to time and ad hoc relief sanctioned under Finance Department Memorandum No. B-6-21-74-R-II-IV, dated the 22nd May, 1975 shall not be admissible on the family pension granted under this rule.
