Section 61(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)The Head of Office shall take steps to draw and disburse the anticipatory pension and gratuity to the retired Government servant on the first day of the month following the month in which the Government servant retired from service, if P.P.O./G.P.O. is not received by the date on which pension/gratuity becomes payable.
