Section 13(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(2)When a claim for any injury pension or gratuity or family pension arises, the head of the office or the department in which the injured, or the deceased Government servant was employed will forward the claim through the usual channel to the State Government with the following documents :-(i)a full statement of circumstances in which the injury was received the disease was contracted or the death occurred;(ii)the application for injury pension or gratuity in Form A, or, as the case may be, the application for family pension in Form B of the Forms set forth in Schedule IV;(iii)in the case of an injured Government servant or one who has contracted a disease a medical report in Form C of the Forms set forth in Schedule IV. In the case of a diseased Government servant, a medical report as to the death or reliable evidence as to the actual occurrence of death if the Government servant lost his life in such circumstances that the medical report cannot be secured;(iv)a report of the audit officer concerned as to whether an award is admissible under the rules and, if so, of what amount; or(v)the names of the payees to whom the gratuity and pension shall be paid and their relationship with the deceased.(vi)[ Where the State Government is satisfied on the evidence placed before it by a Government servant in respect of whom a medical report for the purpose of grant of injury or other extraordinary pension has been received by it, of the possibility of an error of judgement in the decision of the Medical Board which examined him, the Government may direct a second Medical Board consisting of members other than those who constituted the first Medical Board to examine the officer and submit a report to the Government in the matter. Pension shall be granted to the Officer in accordance with the decision of the second Medical Board.] [Inserted by Notification No. 2091-IV-R-II, dated 21-8-1965.]
