Section 69(5)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)Government dues recoverable out of the gratuity before payment is authorised, that is to say :-

(i)contribution towards contributory family pension, if applicable;

(ii)Government dues which have been ascertained and assessed;