Section 48(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)(a)The amount of non-contributory family pension payable under sub-rule (2) shall be one-half of the superannuation pension which would have been admissible to the Government servant had he retired on the date following the date of his death.(b)The amount of non-contributory family pension payable under sub-rule (3) shall be one half of the pension sanctioned to the Government servant at the time of his retirement and if the pensioner had, before his death, commuted a part of his pension it shall be deducted from the amount of non-contributory family pension :Provided that the amount of non-contributory family pension shall be subject to a maximum of one hundred and fifty rupees per month and a minimum of forty rupees per month :Provided further that where the amount of non-contributory family pension (calculated after taking into account, the ad hoc increase, if admissible sanctioned in the Government of Madhya Pradesh, Finance Department Memo No. 1069-IV-R-II-70, dated the 29th April, 1970 as amended from time to time) is less than forty rupees per month, the difference shall be made good by the grant of further increase in the amount of non-contributory family pension.
