Section 37 in The M.P. Civil Services (Pension) Rules, 1976
37. Compulsory retirement pension.
(1)A Government servant compulsorily retired from service as a penalty may be granted, by the authority competent to impose such penalty, pension or gratuity, or both at a rate not less than two-thirds and not more than full compensation pension or gratuity or both admissible to him on the date of his compulsory retirement.(2)Whenever in the case of a Government servant, the Governor passes an order (whether original, appellate or in exercise of powers of review) awarding a pension less than the full compensation pension admissible under these rules, the Public Service Commission shall be consulted before such order is passed.Explanation. - In this sub-rule, the expression "pension' includes "gratuity".(3)A pension granted or awarded under sub-rule (1) or as the case may be, under sub-rule (2), shall not be less than [minimum pension as determined by the Government from time to time] [Substituted by Notification No. B-25-9-96-PWC-IV, dated 18-6-96 (w.e.f. 1-1-1986).].
