Section 65 in The M.P. Civil Services (Pension) Rules, 1976
65. Recovery and adjustment of Government dues.
(1)It shall be the duty of every retiring Government servant to clear all Government dues before the date of his retirement.(2)Where a retiring Government servant does not clear the Government dues and such dues are-ascertainable -(a)an equivalent cash deposit may be taken from him; or(b)out of the gratuity payable to him, his nominee or legal heir, an amount equal to that recoverable on account of ascertainable Government dues shall be deducted.Explanation. - 1. The expression "ascertainable Government dues" includes balance of house building or conveyance advance, arrears of rent and other charges pertaining to occupation of Government accommodation, over-payment of pay and allowances and arrears of income-tax deductible at source under the Income-tax Act, 1961 (No. 43 of 1961).
