Section 39(c) in RSWC Employees Pension Regulations, 1990
(c)If any portion of service rendered by a Corporation employee is not capable of being verified in the manner specified in sub-regulations (a) and (b) the Corporation employee shall file a written statement on plain paper stating that he had in fact rendered that period of service and shall at the foot of the statement make and subscribe to a declaration as to the truth of that Statement and shall, in support of such declaration produce all documentary evidence and furnish all information which is in his power to produce or furnish.
