Section 69(5) in The M.P. Civil Services (Pension) Rules, 1976
(5)The Head of Office shall furnish to the Audit Officer the following particulars regarding the details of Government dues outstanding against the deceased Government servant namely :-(a)Government dues recoverable out of the gratuity before payment is authorised, that is to say :-(i)contribution towards contributory family pension, if applicable;(ii)Government dues which have been ascertained and assessed;(b)Amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far.Note. - The amount of gratuity to be held over shall be determined in accordance with the provisions of clauses (b) and (c) of sub-rule (2) of Rule 66.[x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 10-5-1977 (w.e.f. 29-7-1977).](a)[] [Renumbered by Notification No. FB-6-1-77-N-II-IV, dated 10-5-1977 (w.e.f. 29-7-1977).] After completing Form 17 the Head of Office shall send that Form in original to the Audit Officer with a covering letter in Form 18 alongwith the Government servant's service book/service roll, duly completed upto date and any other documents relied upon for the verification of the service claimed in such a manner that they can be conveniently consulted.(b)[] [Renumbered by Notification No. FB-6-1-77-N-II-IV, dated 10-5-1977 (w.e.f. 29-7-1977).] The Head of Office shall retain one copy of the aforesaid Form for his office record.(c)[] [Renumbered by Notification No. FB-6-1-77-N-II-IV, dated 10-5-1977 (w.e.f. 29-7-1977).] If the payment is desired in another circle of audit, Form 17 shall be sent in duplicate to the Audit Officer.
