Section 29 in Rajasthan Civil Services (Pension) Rules, 1996
29. Verification of qualifying service after 25 years service, or 5 years before retirement.
(1)On a Government servant completing twenty-five years of service or on his being left with five years of service before the date of retirement, whichever is earlier, the Head of Office, in consultation with the senior most member of the Rajasthan Accounts Service posted in the Department, shall, in accordance with the rules for the time being in force, verify the service rendered by such a Government servant, determine the qualifying service and communicate to him, in Form 24 the period of qualifying service so determined.(2)Notwithstanding anything contained in sub-rule (1), where a Government servant is transferred to another department from a temporary department or on account of the closure of the department he had been previously serving or because the post he held had been declared surplus, the verification of his service may be done whenever such event occurs.(3)The verification done under sub-rule (1) and (2) shall be subject to the final verification of qualifying service which shall be made at the time of the retirement of the Government servant.Government of Rajasthan's DecisionStrict compliance of the requirements of sub-rule (1). - Sub rule (1) of Rule 29 of the R.C.S. (Pension) Rules, 1996, provides that on a Government servant completing twenty five years of service, or on his being left with five years of service before the date of retirement, whichever is earlier, the Head of Office in consultation with the senior most member of the Rajasthan Accounts Service, shall, in accordance with the rules for the time being in force, verify the service rendered by such a Government servant, determine the qualifying service and communicate to him, in the prescribed Form 24, the period of qualifying service so determined.These provisions have statutory force, and therefore the qualifying service should invariably be communicated to the Government servant as required under the rules. All Heads of Departments are required to ensure its strict compliance by the Heads of Offices. If any Head of Office does not comply with the requirements of the aforesaid rule, the Head of Office will be held personally accountable.
