Section 64(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 64(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The provisional pension shall be drawn on establishment pay bill and paid to retired Government servant by the Head of Office during the period commencing from the date of retirement to the date on which upon conclusion of departmental or judicial proceedings, final orders are passed by the competent authority.

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State of Madhya Pradesh - Subsection

Section 64(1)(b) in The M.P. Civil Services (Pension) Rules, 1976