Section 14 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
14.
Notwithstanding anything contained in Rule 13-(1)Superintendent of Police/Commandant under whom the member of Force was working may without waiting for formal verification of the award make an immediate advance for the subsistence of the injured member of Force, or in the case of his death to his widow or other eligible survivors, of a sum not exceeding half the amount of gratuity admissible in the case :[Provided that the member of the force sustains injury or meets his death in action against dacoits or in the discharge of equally hazardous duties] [Inserted by Notification No. 865-IV-R-II, dated 21-4-1964.].(2)[ The Accountant General, Madhya Pradesh is empowered to grant anticipatory pension/gratuity to the extent of 75 per cent of the admissible amount of the extraordinary pension/gratuity in cases of police personnel killed or injured in operation against dacoits or hostiles in Nagaland.] [Substituted by Notification No. 2302-IV-R-II, dated 22-9-1965.]
