Section 851(c) in Police Regulations, Bengal , 1943
(c)For the purpose of computing the civil pension admissible. Superintendents should see that the previous military service of all ex-servicemen serving under them is verified by the Controller of Military Account concerned, immediately on their confirmation and a certificate of verification and a report on the following points obtained from him:-(i)whether the military service, including service with the colours in addition to service in the reserve, was pensionable under military rules but terminated before a pension had been earned in respect of it;(ii)whether the employee belonged to one of the classes mentioned in note 2, under Article 356 of the Civil Service Regulations;(iii)whether any bonus or gratuity in lieu of pension was received by the employee for his army service, and if so, whether the same was refunded;(iv)whether the whole .of the military service or what portion of it was rendered in India; and(v)whether military service rendered in India or elsewhere was paid for from Indian Revenues or whether a pensionary contribution was received by Indian Revenues.
