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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(7) in The M.P. Civil Services (Pension) Rules, 1976

(7)If the final pension and gratuity are payable in another circle of audit, the Audit Officer shall obtain information of the amount of anticipatory pension/gratuity paid by the Head of Office and send [a copy of Form 6] [Substituted by Notification No. FB-6-3-81-R-II-IV, dated 20-3-81 (w.e.f. 17-4-1981).] alongwith the audit enfacement and the last pay certificate, if received to the Audit Officer of that circle who shall prepare the Pension Payment Order and the orders for the payment of gratuity :Provided that the adjustment of anticipatory pension/gratuity drawn and disbursed by the Head of Office shall be made by the Audit Officer in whose circle the payment of anticipatory pension/gratuity was made.