Section 38(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)A Government servant who is dismissed or removed from service shall forfeit his pension and gratuity :Provided that the authority competent to dismiss or remove him from service may, if the case is deserving of special consideration, sanction a compassionate allowance not exceeding two-thirds of pension or gratuity or both which would have been admissible to him if he had retired on compensation pension.
