Section 48(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)A non-contributory family pension shall be granted for a period not exceeding ten years to the family of a Government servant who dies while in service after completion of not less than twenty years qualifying service :Provided that the period of payment shall, in no case, extend beyond a period of five years from the date on which the Government servant would have retired in the normal course of superannuation pension.Explanation. - Where a Government servant dies while on extension of service, the date up to which extension of service had been granted to him before his death shall be construed as the date on which the Government servant would have retired on superannuation pension:
