Section 9(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 9(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)The departmental proceedings [xxx] [Omitted by Notification No. FB-25-31-95-PWC-IV, dated 22-12-1995 (w.e.f. 26-1-1996).], if instituted while the Government servant was in service whether before his retirement or during his re-employment, shall, after the final retirement of the Government servant, be deemed to be proceedings under this rule and shall be continued and concluded by the authority by which they were commenced, in the same manner as if the Government servant had continued in service :

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State of Madhya Pradesh - Subsection

Section 9(2)(a) in The M.P. Civil Services (Pension) Rules, 1976