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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(3) in The M.P. Civil Services (Pension) Rules, 1976

(3)In the case of a Government servant retiring for reasons other than by way of superannuation, the Head of the Department/Head of Office shall promptly inform the Audit Officer and Finance Department as soon as the impending retirement becomes known to him.