Section 69(7) in The M.P. Civil Services (Pension) Rules, 1976
(7)After the documents referred to in sub-rules (5) and (6) have been sent to the Audit Officer concerned, the Head of Office shall draw anticipatory family pension not exceeding the maximum family pension and 90% of the gratuity as indicated in Part I of Form 17 and for this purpose adopt the following procedure namely :-(a)he shall issue a sanction letter in favour of the claimant or claimants endorsing a copy thereof to the Audit Officer indicating the amount of anticipatory family pension and 90% of the gratuity payable under these rules;(b)he shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule (5);(c)after issue of the sanction letter, he shall draw-(i)the amount of anticipatory pension; and(ii)the amount of 90% of the gratuity after deducting therefrom the dues mentioned in clause (b);from the Treasury at which the pay and allowances of the establishment are drawn by him.
