Section 9 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
9.
Notwithstanding anything contained in Rule 7, the services of a Government servant to whom these rules apply may be terminated at any time without notice on his being declared physically unfit for continuance in service by an authority who would have been competent to declare him as permanently incapacitated for service had his appointment been permanent.
