Section 26(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)Resignation from a service or post entails forfeiture of past service :Provided that a resignation shall not entail forfeiture of past service if it has been submitted to take up with prior permission, another appointment, whether temporary or permanent, under the State Government, where service qualifies.[x x x] [Omitted by Notification No. B-25-6-95-PWC-IV, dated 20-9-96 (w.e.f. 20-10-1995).]
