Section 60 in The M.P. Civil Services (Pension) Rules, 1976
60. Intimation to audit officer regarding any event having a bearing on pension.
(1)If, after the pension papers have been forwarded to the Audit Officer, any event occurs which has a bearing on the amount of pension admissible, the fact shall be promptly reported to the Audit Officer by the Head of Office. If no such report is received within a week from the date of retirement, Audit Officer shall assume that there has occurred no such event.(2)The Head of Office shall furnish to the Audit Officer, at least one and a half months before the date of retirement of the Government servant, the following particulars, namely :-(a)Government dues recoverable out of the gratuity before payment is authorised that is to say-(i)contribution towards contributory family pension, if applicable;(ii)Government dues which have been ascertained and assessed;(b)amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far :Provided that the Head of Office shall not be required to withhold an amount of gratuity for adjustment of Government dues which have not been assessed, if under Rule 65 the Government servant has made a cash deposit or furnished a surety of a permanent Government servant.
