Section 47(12) in The M.P. Civil Services (Pension) Rules, 1976
(12)(a)(i)As soon as a Government servant has completed one year's continuous service, he shall give details of his family in Form 3 [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] to the Head of Office.[x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).](ii)If the Government servant has no family he shall furnish the details in Form 3 as soon as he acquires a family.(b)The Government servant shall communicate to [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] the Head of Office, [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] any subsequent change in the size of his family, including the fact of marriage of his female child.(c)[x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).](d)The Head of Office shall, on receipt of the said Form 3 paste it in the service book of the Government servant concerned and acknowledge receipt of the said Form 3 and all further communication received from the Government servant in this behalf.(e)The [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] Head of Office, [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] on receipt of the communication from the Government servant regarding any change in the size of family shall incorporate such change in Form 3.
