75. Authorisation of final family pension and balance of gratuity in respect of a deceased [non-self drawing Government servant] [Rule 75 in the heading, for the words 'non-gazetted Government servant', the words 'non-self drawing Government servant' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] referred to in rule 74.
(1)On receipt of the documents referred to in sub-rules (5) and (6) of rule 74, the Audit Officer shall within a period of twelve months from the date of death of the [non-self drawing Government servant] [Rule 75 (1), for the words 'non-gazetted Government servants', the words 'non-self drawing Government servants' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.], apply the requisite checks, record his audit enfacement on Section I of Part IV of Form 18 and assess the amount of final family pension and gratuity.Provided that if the Audit Officer is for any reason unable to assess the amount within the period aforesaid he shall communicate the fact to the Head of Office under intimation to the Treasury Officer concerned and authorize the Head of Office to continue to disburse the provisional faniily pension to the claimant [till final family pension is authorized by the Audit Officer] [Proviso to Rule 75(1) for the expression 'for such period as may be specified by the Audit Officer', the expression 'till final family pension is authorized by the Audit Officer' substituted - G.O.Ms.No.411, Finance (Pension) Department, dated 15-10-2001 w.e.f 1st January 1979.].(2)(a)If the family pension is payable in his circle of audit, the Audit Officer shall prepare the Pension Payment Order.(b)The payment of family pension shall be effective from the date following the date on which the payment of provisional family pension ceased.(c)Arrears of family pension, if any in respect of the period for which family pension was drawn and disbursed by the Head of Office shall also be authorised by the Audit Officer.(3)(a)The Audit Officer shall authorise the payment of balance of the gratuity after adjusting the amount, if any outstanding against the deceased Government servant(b)The amount of gratuity held over under sub-rule (5) of rule 74 shall be adjusted by the Audit officer against the Government dues ascertained and assessed subsequently and the balance, if any, shall be released to the claimant or claimants after the expiry of the period referred to in clause (a) of sub-rule (3) of rule 71.(c)If the balance of gratuity is payable in his circle of audit, the Audit Officer shall prepare an order for its payment.(4)The fact of the issue of the Pension Payment Order and order for the payment of balance of the gratuity shall be promptly reported to the Head of Office and the documents which are no longer required shall be returned to him.(5)The Audit Officer may authorise the payment of balance of the gratuity even during the period of the currency of provisional family pension:Provided that the amount of gratuity has been finally assessed and no recovery of Government dues is' outstanding against the deceased Government servant.(6)If the final family pension and the balance of the gratuity are payable in another circle of audit, the Audit Officer shall send a copy of Form 18 along with the Audit enfacement and the last pay certificate, if received, to the Audit Officer of that circle who shall prepare the Pension Payment Order and order for the payment of balance of the gratuity:Provided that the adjustment of provisional family pension and gratuity drawn and disbursed by the Head of Office shall be made by the Audit Officer in whose circle the Provisional payment were made.(7)If the amount of provisional family, pension and / or death-cum-retirement gratuity drawn and disbursed by the Head of Office is found to be in excess of the final family pension and / or death-cum-retirement gratuity assessed by the Audit Officer, it shall be open to the Audit Officer to adjust the excess amount out of the balance of the gratuity, if any, or recover the excess amount by short payment of family pension payable in future.Chapter - IX Sanction of Family Pension and Residuary Gratuity in Respect of Deceased Pensioners
