Section 3(6) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(6)"pay" means the pay as defined in Rule 9 (24) of the Fundamental Rules, which a person was drawing on the date of his death or injury :Provided that in the case of a person remunerated by piece-work rates, "pay" means the average earnings of the last six months ending with the date of his death or injury :Provided further that in the case of a non-gazetted police official injured or killed as a result of injury received in encounters with dacoits or in the discharge of equally hazardous duties, pay shall include dearness allowance also.
