Section 70(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)(a)If the family pension is payable in his circle of audit, the Audit Officer shall prepare the Pension Payment Order.(b)The payment of family pension shall be effective from the date following the date on which the Government servant died.(c)Amount of anticipatory family pension, if any, in respect of the period for which family pension was drawn and disbursed by the Head of Office shall be intimated by the Head of Office to the Treasury Officer concerned and adjusted by him from the final payment of such family pension.
