29. Verification of qualifying service after 28 years of service or 53 years of age.
- Where a Government servant completes Rule [twenty-eight years of service or fifty-three years of age] [For the words 'twenty five years of service', the words 'twenty eight years of service or 53 years of age' substituted - G.O.Ms.No.885, Finance (Pension) Department, dated 26-10-1994 with effect from 16th April 1982.], the Audit Officer concerned in the case of a [self drawing Government servant] [Rule 29, for the words 'gazetted Government servant' and 'non-gazetted Government servant ', the words 'self drawing Government servant' and 'non-self drawing Government servant' respectively substituted - C.OMs.No.118, Finance (Pension) Department, dated 14-03-1997.] or the Head of Office in consultation with the Audit Officer concerned in the case of a non-self drawing Government servant shall, in accordance with the rules for the time being in force, verify the service rendered by such Government servant, determine the qualifying service and communicate to him the period of qualifying service so determined:Provided that any such verification shall be subject to final verification of qualifying service which shall be made at the time of retirement of the Government servant.Chapter - IV Emoluments and Average Emoluments
