(6)(a)(i)On receipt of the claims, the Head of office shall complete Form 18 and certify in part III of that Form as to whether the character, conduct and past service of the deceased Government servant were such as to entitle the family to the favourable consideration of the pension sanctioning authority in the matter-of grant of death-cum-retirement gratuity and non-contributory family pension (if applicable).(ii)The Head of Office shall also record in part III of Form 18 his opinion as to whether the service claimed has been established and should be admitted or not.(iii)Where the Head of Office, is not the pension sanctioning authority, he shall obtain the orders of such authority in Form 18.(b)After completing Form 18, the Head of Office shall send that Form in original to the Audit Officer with a covering letter in Form 19 along with the Government servant's service book and service roll, if any, duly completed up to date and any other documents relied upon for the verification of the service claimed in such a manner that they can be conveniently consulted.(c)The Head of Office shall retain the copy of the aforesaid Form for his office record.(d)If the payment is desired in another circle of audit, Form 18 shall be sent in duplicate to the Audit Officer. 5[(6-A) (a) The Head of Office shall also prepare the calculation sheet of the deceased Government servant in quadruplicate in Form 27 and forward them to the Audit Officer, along with the documents specified in clause (b) of sub-rule (6) and the Audit Officer shall certify all the four copies.(b)The Audit Officer, while issuing the authorization, shall retain one copy of such calculation sheet for his office record and forward the remaining such three certified copies of that calculation sheet to each of the following persons, namely:-(i)The Family Pensioner;(ii)The Pension Disbursing Officer; and(iii)The Head of Office or Pension Sanctioning Authority, as the case may be.(c)The Head of Office or Pension Sanctioning Authority, as the case may be, on receipt of the calculation sheet from the Audit Officer, shall keep it in safe custody after making necessary entries in a Register to be maintained for the purpose with proper index.]
