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State of Haryana - Section

Section 198 in Punjab Jail Manual

198. Application for pension or gratuity.

(1)When the official retires from the service a memorandum of the services rendered by him shall at once be prepared in the form A.F. 49 and sent to the Accountant-General, Punjab, together with his service book for necessary verification.
(2)If an officer intends to retire on qualifying for superannuation pension the above memorandum shall be prepared and submitted to the Accountant-General 6 months before he intends to retire, but he shall not be permitted to retire unless the Accountant-General has verified the service.
(3)On receipt back of the memorandum from the Accountant-General's office the discrepancies pointed out by that officer shall be promptly and carefully attended to and only those periods of service which the Accountant-General has not been able to verify shall be verified from the heads of the offices under whom the official served during the time and failing them from the evidence of contemporaries.
(4)Having done this the pension applications shall be prepared in the prescribed form (A.G. No. 26) and submitted to the Accountant-General for report together with the service book, last pay certificate and memorandum of services.
(5)The Accountant-General will send his report in due course to the officer authorised to sanction the pension.
(6)The authority who has powers to make the appointment has powers to sanction the pension as shown below.Table for HaryanaTable amended by Haryana Correction Slip No. 32 dated 9.2.1984 as below :
Appointing authority Establishment
State Government Deputy Supdts./Distt. Probation officers.
Inspector-General Senior Asstt. Supdt./Asstt. Supdt./WelfareOfficer/Probation officer/Sub-Asstt. Supdt./Ministerial,Clerical and Technical staff
Superintendent Head-quarters Jail Warders and Non-warder
Superintendent Jail All other subordinates.