Section 12(2) in M.P. Contractual Appointment to Civil Post Rules, 2017
(2)Regarding retired employees, contract pay shall be the lump-sum amount payable after deducting the payable pension (prior to commutation) and dearness relief thereupon, from basic pay admissible in the pay structure (pay scale as amended) and dearness allowance admissible, at the time of retirement and apart from this he shall be entitled for house rent allowance (if they do not possess Government Accommodation) and city compensatory allowance on the basic pay at the time of retirement and shall also be entitled for pension and dearness relief on pension.
