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State of Madhya Pradesh - Section

Section 43 in The M.P. Civil Services (Pension) Rules, 1976

43. Amount of pension.

(1)In the case of a Government servant retiring in accordance with the provisions of these rules before completing qualifying service of 10 years, the amount of service gratuity shall be appropriate amount as set out below namely :-
Completed six monthly periods of qualifyingservice Scale of gratuity.
(1) (2)
  GRATUITY  
1 ½ month's emoluments
2 1 “
3 1 ½ “
4 2 “
5 2 ½ “
6 3 “
7 3 ½ “
8 4 “
9 4 3/8 “
10 4 ¾ “
11 5 1/8 “
12 5 ½ “
13 5 7/8 “
14 6 ¼ “
15 6 5/8 “
16 7 “
17 7 3/8 “
18 7 ¾ “
19 8 1/8 “
(2)In the case of a Government servant retiring in accordance with the provisions of these rules after completing qualifying service of not less than ten years, the amount of pension shall be appropriate; amount as set out below, namely :-
Completed six monthly periods of qualifyingservice Scale of pension Maximum pension in Rs. per annum
(1) (2) (3)
PENSION
20 10/80th of average emoluments 3126.00
21 10 ½/80th “ 3281.25
22 11/80th “ 3437.50
23 11 ½/80th “ 3593.75
24 12/80th “ 3750.00
25 12 ½/80th “ 3906.25
26 13/80th “ 4062.50
27 13 ½/80th “ 4218.75
28 14/80th “ 4375.00
29 14 ½/80th “ 4531.25
30 15/80th “ 4687.50
31 15 ½/80th “ 4843.75
32 16/80th “ 5000.00
33 16 ½/80th “ 5156.25
34 17/80th “ 5312.50
35 17 ½/80th “ 5468.75
36 18/80th “ 5625.00
37 18 ½/80th “ 5781.25
38 19/80th “ 5937.50
39 19 ½/80th “ 6093.75
40 20/80th “ 6250.00
41 20 ½/80th “ 6406.25
42 21/80th “ 6562.50
43 21 ½/80th “ 6718.75
44 22/80th “ 6875.00
45 22 ½/80th “ 7031.25
46 23/80th “ 7187.50
47 23 ½/80th “ 7343.75
48 24/80th “ 7500.00
49 24 ½/80th “ 7656.25
50 25/80th “ 7812.50
51 25 ½/80th “ 7968.75
52 26/80th “ 8125.00
53 26 ½/80th “ 8281.25
54 27/80th “ 8437.50
55 27 ½/80th “ 8593.75
56 28/80th “ 8750.00
57 28 ½/80th “ 8906.25
58 29/80th “ 9062.50
59 29 ½/80th “ 9218.75
60 30/80th “ 9375.00
61 30 ½/80th “ 9531.25
62 31/80th “ 9687.50
63 31 ½/80th “ 9843.75
64 32/80th “ 10,000.00
65 32 ½/80th “ 10,000.00
66 33/80th “ 10,000.00
(3)In calculating the length of service, fraction of a year equal to 6 months and above shall be treated as a completed six monthly period.
(4)The amount of pension shall be fixed at monthly rates and be expressed in whole rupees and where the pension contains a fraction of a rupee it shall be rounded off to the next higher rupee :Provided that in no case a pension in excess of the maximum pension prescribed under this rule shall be allowed.
(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.]
(6)[ x x x] [Omitted by Notification No. FB-6-2 (a)-80-R-II-IV, dated 1-1-1981.]Provided that where the amount of military pension (including ad hoc increase or temporary increase or both) is forty rupees per mensem, and his pension for civil service (including ad hoc increase if any) falls below forty rupees per mensem his civil pension shall be raised to Rs. 40 per mensem in accordance with the provisions of sub-rule (5).