Section 29(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)[ Entries in Service Books authenticated by the administrative officers relating to service prior to 1st November, 1956 in the integrating units of new Madhya Pradesh should, for purposes of verification of pension or gratuity payable, be taken as authentic service records wherever they have been maintained in the ordinary course of business and there is no doubt about their genuineness provided that there are no interpolations, erasures, over-writings or alterations etc. which appear to have been made subsequently or appear to be of a doubtful nature.] [Inserted by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).]
