Section 60(2) in The M.P. Civil Services (Pension) Rules, 1976
(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.
