Section 14(1) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(1)Superintendent of Police/Commandant under whom the member of Force was working may without waiting for formal verification of the award make an immediate advance for the subsistence of the injured member of Force, or in the case of his death to his widow or other eligible survivors, of a sum not exceeding half the amount of gratuity admissible in the case :[Provided that the member of the force sustains injury or meets his death in action against dacoits or in the discharge of equally hazardous duties] [Inserted by Notification No. 865-IV-R-II, dated 21-4-1964.].
