Section 49 in The M.P. Civil Services (Pension) Rules, 1976
49. Preparation of list of Government servants due for retirement.
(1)Every Head of the Department/Head of Office shall have a list prepared every six months, that is, on the 1st January and 1st July, each year of all Gazetted and Non-Gazetted Government servants who are due to retire under his order within the next 24 to 30 months of that date.(2)Two copies of every list referred to in sub-rule (1) shall be supplied to the Audit Officer (one for Pension Branch and other for Fund Section) concerned and one copy to the Finance Department not later than the 31st January or the 31st July, as the case may be, of that year.(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.(4)Copy of every list referred to in sub-rule (1) and sub-rule (3) shall also be sent to Executive Engineer, Public Works Department and Public Health Engineering Department to enable them to check the house rent and water supply dues against such Government servants.
