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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)A Government servant who has completed 5 years qualifying service and has become eligible for service gratuity or pension under Rule 43 shall on his retirement, be granted death-cum-retirement gratuity equal to one-fourth of his emoluments for each completed six monthly period of qualifying service, subject to a maximum of 16 ½ times the emoluments;