Section 17(3) in The M.P. Civil Services (Pension) Rules, 1976
(3)In the cases of a Government servant who opts for clause (a) of sub-rule (1) the pension or gratuity admissible for his subsequent service is subject to the limitation, that service gratuity or the capital value of the pension and death-cum-retirement gratuity, if any, shall not be greater than the difference between the value of the pension and death-cum-retirement gratuity, if any, that would be admissible at the time of Government servant final retirement if two periods of service were combined and the value of retirement benefits already granted to him for the previous service.Note. - The capital value of pension shall be calculated in accordance with the Table prescribed under the [Madhya Pradesh Civil Services (Commutation of Pension) Rules, 1996] [Substituted by Notification No. B-25-10-95-PWC-IV, dated 21-8-1996 (w.e.f. 6-2-1995).] as applicable at the time of the second or final retirement.
