Section 43(5) in The M.P. Civil Services (Pension) Rules, 1976
(5)Where the amount of pension :-(a)calculated by taking into account dearness pay, if any, or(b)calculated after excluding dearness pay, but inclusive of ad hoc increase or temporary increase or both if any,is less than [minimum pension as determined by the Government from time to time] [Substituted by Notification No. B-25-9-96-PWC-IV, dated 18-6-96 (w.e.f. 1-1-1986).] the difference shall be made good by the grant of further increase in pension:[Provided that the amount of invalid pension shall not be less than the amount of ordinary family pension which may be admissible to the family of the Government servant under Rule 47 (2) :] [Substituted by Notification No. FB-6-1-77-II-IMV, dated 22-7-77 (w.e.f. 1-6-1976).][Provided further that nothing in this sub-rule shall apply to a Government servant referred to in Rule 34] [Inserted by Notification No. FB-6-1-77-R-II-IV, dated 25-1-77 (w.e.f. 25-7-1977).].[Note. [Inserted by Notification No. FB-6-1-77-N-II-IV, dated 22-7-77 (w.e.f. 1-6-1976).] - For commutation of pension, amount of original invalid pension i.e. determined with reference to qualifying years of service and the average emoluments will only be taken into account. However relief on pension will be admissible on the total original invalid pension and extra pension allowed to bring the amount of invalid pension to the level of the amount of ordinary family pension admissible to the family on the death of the pensioner.]
