Section 59(1)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 59(1)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)On reaching the stage i.e. 13 months before the date of retirement the Head of Office shall take up the actual work of preparation of pension papers in Part I and II of Form 6. Any deficiency or imperfection or omission which still remain in the service record shall be ignored at this stage and the qualifying service shall be proceeded with on the basis of entries in the service record, whatever the degree of perfection to which it might have been possible to bring them by that time.

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State of Madhya Pradesh - Subsection

Section 59(1)(a) in The M.P. Civil Services (Pension) Rules, 1976