Section 66(4) in The M.P. Civil Services (Pension) Rules, 1976
(4)The Government dues which remain unrealised within the period referred to in clause (a) of sub-rule (3) and such other dues, the claim for which is received after that period, shall be recoverable from the retired Government servant through legal procedure :Provided that in respect of house rent and water charges, the amount, if any, the claim for which is received after the period of 12 months from the date of retirement of the Government servant shall not be recoverable from the retired Government servant.Note. - Where Public Works Department and Public Health Engineering Department have not found it possible within 1 ½ months from the date of demand by Head of Office which shall be made immediately after the date of the retirement of the Government servant, whether any amounts are due from a retired Government servant, or have not issued no dues certificate, the Head of Office in addition to the action under this rule should call upon the retired Government servant concerned to furnish a declaration in Form 25. He should be further required to sign an undertaking in Form 26. On receipt of the aforesaid declaration and undertaking, Head of Office may write to the Audit Officer to release the pension/gratuity. If the demands for any amount due against such retired Government servant are not made within 12 months of his retirement the officers concerned in Public Works Department and Public Health Engineering Department as the case may be, would be held personally responsible for any loss incurred by the Government.
