Section 44(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)The emoluments for the purpose of gratuity admissible under this rule shall be subject to a maximum of two thousand rupees per mensem and shall be reckoned in accordance with Rule 30 :Provided that if the emoluments of a Government servant have been reduced during the last one year of his service otherwise than as penalty, average emoluments as referred to in Rule 31, may at the discretion of the Head of Office, be treated as emoluments.
