Section 44(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)(a)A Government servant who has completed 5 years qualifying service and has become eligible for service gratuity or pension under Rule 43 shall on his retirement, be granted death-cum-retirement gratuity equal to one-fourth of his emoluments for each completed six monthly period of qualifying service, subject to a maximum of 16 ½ times the emoluments;(b)If a Government servant dies while in service after completing 5 years' qualifying service, the amount of death-cum-retirement gratuity shall be equal to 12 times of his emoluments or the amount determined under clause (a), whichever is higher and it shall be paid in the manner indicated in Rule 45 :Provided that the amount of death-cum-retirement gratuity payable under this rule shall, in no case, exceed twenty-five thousand rupees.
