Section 14(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(2)[ The Accountant General, Madhya Pradesh is empowered to grant anticipatory pension/gratuity to the extent of 75 per cent of the admissible amount of the extraordinary pension/gratuity in cases of police personnel killed or injured in operation against dacoits or hostiles in Nagaland.] [Substituted by Notification No. 2302-IV-R-II, dated 22-9-1965.]
