(1)Every Head of office shall undertake the work of preparing pension papers in Form 5 [two year] [Rule 61(1), for the worth 'one year', the words 'two years' substituted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from 19th November 1985.] before the date on which a Government servant is due to retire on superannuation, or on die date on which he proceeds on leave preparatory to retirement whichever is earlier. The work shah not be delayed till the Government servant has actually submitted his application in writing for pension in Form 5.
