Section 31 in The M.P. Civil Services (Pension) Rules, 1976
31. [ Average emoluments. [Substituted by Notification No. B-25-10-95-PWC-IV, dated 29-8-96 (w.e.f. 1-4-1981).]
(1)Average emoluments shall be determined with reference to the emoluments drawn by a Government servant during last 10 months of his service.Note 1. - If during the last 10 months of his service a Government servant had been absent from duty on leave for which leave salary is payable or having been suspended had been reinstated without forfeiture of service, the emoluments which he would have drawn had he not been absent from duty or suspended shall be taken into account for determining the average emoluments.Note 2. - If during the last ten months of his service, a Government servant had been absent from duty on extraordinary leave, or had been under suspension the period whereof does not count as service, the aforesaid period of leave or suspension shall be disregarded in the calculation of, the average emoluments and equal period before the 10 months shall be included.Note 3. - In tire case of a Government servant who was on earned leave during the last 10 months of his service and earned an increment, which was not withheld, such increment though not actually drawn shall be included in the average emoluments :Provided that the increment was earned during the currency of the earned leave not exceeding 120 days, or during the first 120 days of earned leave where such leave was for more than 120 days.(2)In case of Government servants retiring within nine months of a general pay revision, the Government in Finance Department may issue special orders for determination of their average emoluments :Provided that such special orders shall not be less favourable to the said Government servants than the provisions of these rules.]
