Section 29(3) in Rajasthan Civil Services (Pension) Rules, 1996
(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.
