Section 13 in The M.P. Civil Services (Pension) Rules, 1976
13. Conditions subject to which service qualifies.
(1)The service of a Government servant shall not qualify unless his duties and pay are regulated by the Government, or under conditions determined by the Government.(2)For the purposes of sub-rule (1), the expression "service" means service against a post under the Government and paid by the Government from the Consolidated Fund of the State which has not been declared as non-pensionable.
