Section 164(5) in Rajasthan Civil Services (Pension) Rules, 1996
(5)In case of discharge/retirement of service personnel (below Officer rank), information regarding gross retirement benefits shall be obtained from the Records Office concerned and need not to be referred to the Controller of Defence Accounts (Pensions). The information furnished by the Records Office may be treated as authentic. It is, however, open to the competent authority to verify the information furnished by reference to the Pension Certificate issued to the individual.
