- Every Government servant shall submit in writing an application for pension in Form 5.Provided that a [self-drawing Government servant] [Rule 53(1) in the Proviso, for the words 'gazetted Government servant' and 'non-gazetted Government servant ', the words 'self drawing Government servant' and 'non-self drawing Government servant' respectively substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] shall send his application direct to the Audit Officer and [non-self drawing Government servant] [Rule 53(1) in the Proviso, for the words 'gazetted Government servant' and 'non-gazetted Government servant ', the words 'self drawing Government servant' and 'non-self drawing Government servant' respectively substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] to the Head of Office.(2)Every Government servant shall submit his application for pension at least one year in advance of the date of his anticipated retirement;Provided that-(i)in a case in which the date of retirement cannot be foreseen one year in advance, the application shall be submitted immediately after the date of retirement is settled; and(ii)a Government servant, proceeding on leave preparatory to retirement in excess of one year, shall submit the application at the time of proceeding on such leave.
