Section 69(7)(c) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 69(7)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(7)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)after issue of the sanction letter, he 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);