Section 61 in The M.P. Civil Services (Pension) Rules, 1976
61. Sanction, drawal and disbursement of anticipatory pension and of gratuity.
(1)After the pension papers of a Government servant have been sent to the Audit Officer concerned, the Head of Office shall read with Rule 74 draw anticipatory pension not exceeding the maximum pension and 90% of the gratuity as indicated in Part I of Form 6 and for this purpose the following procedure be adopted namely :-(a)The Head of Office shall issue a sanction letter to the Government servant endorsing a copy thereof to the Audit Officer indicating the amount of anticipatory pension and 90% of the gratuity payable to such Government servant on retirement from service.(b)The Head of Office shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule [(2)] [Substituted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-1977 (w.e.f. 1-8-1976).] of Rule 60;(c)After the issue of the sanction letter, Head of Office shall draw :-(i)the amount of anticipatory pension; and(ii)the amount of 90% of the gratuity after deducting therefrom the dues mentioned in clause (b).On the establishment pay bill from the Treasury at which the pay and allowances of the establishment are drawn by him, under intimation to Audit Office.(d)The Head of Office shall obtain from such Government servant on retirement from service a certificate of non-employment each month and keep it with record of payment of anticipatory pension.(2)The Head of Office shall take steps to draw and disburse the anticipatory pension and gratuity to the retired Government servant on the first day of the month following the month in which the Government servant retired from service, if P.P.O./G.P.O. is not received by the date on which pension/gratuity becomes payable.(3)If the pensioner desires the payment of anticipatory pension through money order the same shall be remitted to him through money order at the cost of Government if the amount does not exceed Rs. 100.
