Section 29(1) in The M.P. Civil Services (Pension) Rules, 1976
(1)On a Government servant Completing 25 years of service or on his being left with five years before the date of retirement or superannuation whichever is earlier, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] the Head of Office, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] concerned, [xxx] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] shall, in accordance with rules for the time being in force, verify the service rendered by such Government servant, determine the qualifying service, and communicate to him [in Form 26] [Inserted by Notification No. FB-6-1-77-R-II-IV, dated 28-3-1977 (w.e.f. 6-5-1977).] the period of qualifying service so determined.
