Section 10(1) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(1)Awards shall be made as follows to the family of a Government servant who is killed or dies of injuries received, whether As a result of special risk of office or risk of office-(a)a gratuity of the applicable amount specified in Schedule III, and(b)a pension the amount of which shall not exceed the applicable amount specified in Schedule III.
