Section 25 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
25.
(a)After completing the verification in the manner indicated in Rule 23 the employer shall draw the application in pension Form 1.(b)The employer shall then arrange, with the application, all the documents relied upon for the verification of the service claimed in such manner that they can be conveniently consulted, and forward them together with employee's service book, or service roll, as the case may be, and the statement in the second page of Pension Form 1 duly completed upto the date through the authority empowered to sanction the pension to the Accountant-General, Bihar.
