Section 7 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
7.
All the awards under these rules shall be made in India in respect unless the payee resides permanently, and desires payment to be made, in a country in which the rupee is not legal tender. In the latter case, the amount of the award shall, subject to exchange control regulations, be paid in sterling at the exchange rate of 1s, 6d, to the rupee.
