Section 45A(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)If a person, who in the event of death of a Government servant while in service is eligible to receive gratuity in terms of Rule 45 is charged with the offence of murdering the Government servant or for abetting in the Commission of such an offence, his claim to receive his share of gratuity shall remain suspended till the conclusion of tire criminal proceedings instituted against him.
