(5)The Head of office shall furnish.to the Audit Officer the following particulars regarding the details of Government dues outstanding against the deceased Government servant, namely:-(a)Government dues recoverable out of that gratuity before payment is authorised that is to say-(i)contribution towards [***] [Rule 74(5)(a)(i) the word 'contributory' omitted - G.O.Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension if applicable'(ii)Government dues which have been ascertained and assessed.(b)amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far.Note. - The amount of gratuity to be held over shall be determined in accordance with the provisions of clauses (b) and (c) or sub-rule (2) of rule 71.
