Section 29 in The M.P. Civil Services (Pension) Rules, 1976
29. Verification of qualifying service after 25 years service or five years before retirement.
(1)On a Government servant Completing 25 years of service or on his being left with five years before the date of retirement or superannuation whichever is earlier, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] the Head of Office, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] concerned, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] shall, in accordance with rules for the time being in force, verify the service rendered by such Government servant, determine the qualifying service, and communicate to him [in Form 26] [Inserted by Notification No. FB-6-1-77-R-II-IV, dated 28-3-1977 (w.e.f. 6-5-1977).] 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 where he had been previously serving because the post he held had been declared surplus, the verification of his service may be done whenever such event occurs :[xxx] [Omitted by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).](3)[ The verification done under sub-rules (1) and (2) shall be treated as final and shall not be reopened except when necessitated by a subsequent change in the rules and orders governing the conditions under which the service qualifies for pension] [Renumbered by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).].(4)[ Entries in Service Books authenticated by the administrative officers relating to service prior to 1st November, 1956 in the integrating units of new Madhya Pradesh should, for purposes of verification of pension or gratuity payable, be taken as authentic service records wherever they have been maintained in the ordinary course of business and there is no doubt about their genuineness provided that there are no interpolations, erasures, over-writings or alterations etc. which appear to have been made subsequently or appear to be of a doubtful nature.] [Inserted by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).]
