Section 43(2) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 43(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)In the case of a Government servant retiring in accordance with the provisions of these rules after completing qualifying service of not less than ten years, the amount of pension shall be appropriate; amount as set out below, namely :-

Completed six monthly periods of qualifyingservice	Scale of pension	Maximum pension in Rs. per annum
(1)	(2)	(3)
PENSION
20	10/80th	of average emoluments	3126.00
21	10 ½/80th	“	3281.25
22	11/80th	“	3437.50
23	11 ½/80th	“	3593.75
24	12/80th	“	3750.00
25	12 ½/80th	“	3906.25
26	13/80th	“	4062.50
27	13 ½/80th	“	4218.75
28	14/80th	“	4375.00
29	14 ½/80th	“	4531.25
30	15/80th	“	4687.50
31	15 ½/80th	“	4843.75
32	16/80th	“	5000.00
33	16 ½/80th	“	5156.25
34	17/80th	“	5312.50
35	17 ½/80th	“	5468.75
36	18/80th	“	5625.00
37	18 ½/80th	“	5781.25
38	19/80th	“	5937.50
39	19 ½/80th	“	6093.75
40	20/80th	“	6250.00
41	20 ½/80th	“	6406.25
42	21/80th	“	6562.50
43	21 ½/80th	“	6718.75
44	22/80th	“	6875.00
45	22 ½/80th	“	7031.25
46	23/80th	“	7187.50
47	23 ½/80th	“	7343.75
48	24/80th	“	7500.00
49	24 ½/80th	“	7656.25
50	25/80th	“	7812.50
51	25 ½/80th	“	7968.75
52	26/80th	“	8125.00
53	26 ½/80th	“	8281.25
54	27/80th	“	8437.50
55	27 ½/80th	“	8593.75
56	28/80th	“	8750.00
57	28 ½/80th	“	8906.25
58	29/80th	“	9062.50
59	29 ½/80th	“	9218.75
60	30/80th	“	9375.00
61	30 ½/80th	“	9531.25
62	31/80th	“	9687.50
63	31 ½/80th	“	9843.75
64	32/80th	“	10,000.00
65	32 ½/80th	“	10,000.00
66	33/80th	“	10,000.00

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State of Madhya Pradesh - Subsection

Section 43(2) in The M.P. Civil Services (Pension) Rules, 1976