Section 10 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
10.
A Government servant in quasi-permanent service shall, if his service is terminated otherwise than as a disciplinary measure or by resignation be eligible for-(a)a gratuity at the rate of half a month's pay for such completed year of quasi-permanent service, such gratuity being payable on the basis of pay admissible to such Government servant in respect of the specified post on the last day of his service; and(b)any gratuity to which he is entitled in respect of his service before his appointment to quasi-permanent service :Provided that this rule shall not apply to persons borne on establishment to which Contributory Provident Fund benefits are attached.
