(1)On receipt of the documents referred to in sub-rules (5) and (6) of rule 74, the Audit Officer shall within a period of twelve months from the date of death of the [non-self drawing Government servant] [Rule 75 (1), for the words 'non-gazetted Government servants', the words 'non-self drawing Government servants' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.], apply the requisite checks, record his audit enfacement on Section I of Part IV of Form 18 and assess the amount of final family pension and gratuity.Provided that if the Audit Officer is for any reason unable to assess the amount within the period aforesaid he shall communicate the fact to the Head of Office under intimation to the Treasury Officer concerned and authorize the Head of Office to continue to disburse the provisional faniily pension to the claimant [till final family pension is authorized by the Audit Officer] [Proviso to Rule 75(1) for the expression 'for such period as may be specified by the Audit Officer', the expression 'till final family pension is authorized by the Audit Officer' substituted - G.O.Ms.No.411, Finance (Pension) Department, dated 15-10-2001 w.e.f 1st January 1979.].
