Section 52 in The M.P. Civil Services (Pension) Rules, 1976
52. Revision of pension after sanction.
(1)Subject to the provisions of Rules 8 and 9 pension once sanctioned after final assessment shall not be revised to the disadvantage of the Government pensioner, unless such revision becomes necessary on account of detection of clerical or computational error subsequently :Provided that no revision of pension to the disadvantage of the pensioner shall be ordered by the pension sanctioning authority without the sanction of the Finance Department, if the clerical or computational error is detected after a period of two years from the date of sanction of pension.(2)For the purposes of sub-rule (1), the Government pensioner concerned shall be served with a notice by the pension sanctioning authority, requiring him to refund the excess payments of pensions within a period of two months from the date of receipt of notice by him.(3)In case the Government pensioner fails to comply with the notice, the pension sanctioning authority shall, by order in writing, direct that such excess payment shall be adjusted by short payments of pension in future, in one or more instalments, as the said authority may direct.
