Section 44(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)If a Government servant, who has become eligible for service gratuity or pension, dies after he has retired from service, and the sums actually received by him at the time of his death on account of such gratuity or pension together with the gratuity granted under clause (a) of sub-rule (1) is less than an amount equal to 12 times his 'emoluments' a gratuity equal to the deficiency may be granted to the person or persons specified in sub-rule (1) of Rule 45. This benefit shall not be admissible if the Government servant has commuted a portion of his pension before death.Note. - The residuary gratuity is admissible only if the death of Government servant takes place within five years from the date of retirement. For determining the amount of residuary gratuity payable under this rule the temporary increase or ad hoc increase or both drawn by the deceased shall also be taken into account.
