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State of Rajasthan - Section

Section 39 in RSWC Employees Pension Regulations, 1990

39. Preparation of Service Statement After Verifying Services.

- As a first step, the Dy. Director (Adm.) shall prepare a Statement or the applicant's service in Part-II of the Form and thereafter proceed as follows:
(a)he shall go through the service, book and the service roll, if any, and satisfy him self as to whether the annual certificates or verification for the entire service are recorded therein. In respect of the unverified portion or portions of service, he shall arrange to verify it or them as the case may be, with reference to pay bills, acquittance rolls or other relevant records and record the necessary certificate in the service book or service rolls, as the case may be.
(b)If the service for any period is not capable of being verified in the manner specified in sub-regulation (a) that period of service having been rendered by the Corporation employee in any subordinate office a reference shall be made to that office in which the employee is shown to have served during that period for the purpose of verification.
(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.
The authority competent to sanction pension to that Corporation employee shall after taking into consideration the facts in the written statement and the evidence produced and the information furnished by that Corporation employee in support of the said period of service, if satisfied, admit that portion of service, as having been rendered for the purposes of calculating the pension of that Corporation employee.