54. [ Self-drawing Government servants drawing pay on establishment bills and other Government servants holding self-drawing posts in officiating capacity. - (1) A self-drawing Government servant whose pay and allowance are drawn by the Head of Office on establishment bills shall be treated as a non-self-drawing officers. Such Government servant shall submit his application for pension to the Head of Office and the procedure laid down in Rule 61 to 69 (both inclusive) shall apply to him.] [Substituted G.O.Ms.No.118, Finance (Pension) Department, dated 14-03-1997.]
(2)In the case of a Government servant holding a lien or a suspended lien on a [non-self drawing] [Rule 54(2) for the words 'gazetted' and 'non-gazetted', wherever they occur, the words 'self drawing' and 'non-self drawing' respectively substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] post and holding a [self-drawing] [Rule 54(2) for the words 'gazetted' and 'non-gazetted', wherever they occur, the words 'self drawing' and 'non-self drawing' respectively substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] post in a temporary or officiating capacity at the time of retirement and whose pay and allowances are not drawn by the Head of Office on establishment bills, the Head of Office shall send the service book of the Government servant concerned to the Audit Officer at least one year in advance of the date of retirement of such Government servant or as soon as possible if such Government servant is promoted to officiate in a [gazetted] self-drawing post only during the last year of his service, after verifying that the certificate of verification relating to [non-gazetted] non-self drawing service has been recorded and that the service book is complete in all respects.
