Section 43(1) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 43(1) in The M.P. Civil Services (Pension) Rules, 1976

(1)In the case of a Government servant retiring in accordance with the provisions of these rules before completing qualifying service of 10 years, the amount of service gratuity shall be appropriate amount as set out below namely :-

Completed six monthly periods of qualifyingservice	Scale of gratuity.
(1)	(2)
	GRATUITY
1	½	month's emoluments
2	1	“
3	1 ½	“
4	2	“
5	2 ½	“
6	3	“
7	3 ½	“
8	4	“
9	4 3/8	“
10	4 ¾	“
11	5 1/8	“
12	5 ½	“
13	5 7/8	“
14	6 ¼	“
15	6 5/8	“
16	7	“
17	7 3/8	“
18	7 ¾	“
19	8 1/8	“

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State of Madhya Pradesh - Subsection

Section 43(1) in The M.P. Civil Services (Pension) Rules, 1976