(3)The Head of office shall furnish to the Audit Officer, at least [two months] [Rule 65(3), for the words 'fourteen days', the words 'two months' substituted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from 19th November 1985.] before the date of retirement of the Government servant, the following particulars, namely: -(a)Government dues recoverable out of the gratuity, before payment is authorised, that is to say-(i)contribution towards contributory family pension, if applicable;(ii)Government dues which have been ascertained and assessed;(iii)dues to local bodies or to the staff co-operative societies comprising of Government servants and registered under the Tamil Nadu Co-operative Societies Act or to Corporation owned /controlled by the Government.(b)Amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far:Provided that the Head of office shall not be required to withhold an amount of gratuity for adjustment of Government dues which have not been assessed, if under rule 71, die Government servant has made a cash deposit or furnished a surety of a permanent Government servant.
