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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)
(a)If the pension is payable in his circle of audit, the Audit Officer shall prepare the Pension Payment Order including order of payment of D.C.R. Gratuity one month in advance of the date of retirement.
(b)The payment of pension shall be effective from the date the Government servant ceased to be borne on the establishment.
(c)The amount of pension paid by Head of Office as anticipatory pension shall be adjusted against the arrears of final pension.