(1)After completing the service statement mentioned in rule 62, the Head of office shall complete Part I and II of Form 5, irrespective of the fact, whether an application for pension has been received from the Government servant or not.(2)If at the time of completing Part I of Form 5 the said application from the Government servant has not been received, the relevant columns in Part I and II of Form 5 shall be left unfilled and relevant entries made as soon as the said application is received.
