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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(1) in The M.P. Civil Services (Pension) Rules, 1976

(1)If, after the pension papers have been forwarded to the Audit Officer, any event occurs which has a bearing on the amount of pension admissible, the fact shall be promptly reported to the Audit Officer by the Head of Office. If no such report is received within a week from the date of retirement, Audit Officer shall assume that there has occurred no such event.