Section 74 in The M.P. Civil Services (Pension) Rules, 1976
74.
If the Pension Payment Order is not received 15 days before the date the pension becomes due, the Head of Office shall sanction and disburse the anticipatory pension in all cases from the 1st of the month in which it is due. Similarly provisional pension shall be sanctioned and disbursed by the Head of Office on the 1st of the month in which it becomes due. For this purpose such information as is available in the official record may be used, and further, the Head of Office should ask the retiring Government servant for a simple statement giving his total length of service (from the date of joining duty to the date of retirement indicating the period of breaks, if any), and also the emoluments during the last 12 months of service. The retiring Government servant may also be asked to certify that the facts stated by him are correct to the best of his knowledge and belief. If complete information regarding the emoluments drawn during the last 12 months is not available the emoluments last drawn should be taken provisionally as average emoluments. The Head of Office shall sanction 100% of the pension calculated with reference to the information so obtained as anticipatory/provisional pension. The death-cum-retirement gratuity should similarly be determined but before disbursing the anticipatory/provisional death-cum-retirement gratuity, all known dues such as long term advances still outstanding, over payments of pay and allowances etc., and other recoverable dues shall be adjusted. [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-1977 (w.e.f. 1-8-1976)]
