51. Preparation of list of Government servant's due for retirement.
(1)Every Head of the Department shall have a list prepared every six months that is, on the 1st January and the 1st July each year of all [self drawing and non-self drawing Government servants] [Rule 51(1) for the words 'gazetted and non-gazetted Government servants', the words 'self drawing and non-self drawing Government servants' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] who are due to retire within the next [24 to 30 months] [Rule 51(1) for the expression '12 to 18 months', the expression '24 to 30 months' substituted - G.O.Ms.No. 1110, Finance (BG-III) Department, dated 11-12-1980.] of that date.(2)A copy of every list referred to in sub-rule (1) shall be supplied to the Audit Officer concerned not later than the 31st January or the 31st July, as the case may be, of that year.(3)In the case of a Government servant retiring for reasons other than by way of superannuation, the Head of the Department shall promptly inform the Audit Officer as soon as the impending retirement become; known to him.Note. - Pension application should not be treated as papers which may be dealt with in ordinary course; but their disposal as well as subsequent references, if any, from the Accountant-General or any other Officer should be regarded as urgent.
