Section 58 in The M.P. Civil Services (Pension) Rules, 1976
58. Verification of service.
(1)(a)The Head of Office shall go through the service book and the service roll, if any, of the Government servant and satisfy himself as to whether the annual certificates of verification for the entire service excluding the portion referred to in sub-rule (3) of Rule 29 are recorded therein.(b)In respect of the unverified portion or portions of service, he shall arrange to verify it or them, as the case may be, with reference to pay bills, acquittance rolls or other relevant records and records necessary certificates in the service book or service rolls, as the case may be.(2)If the service for any period is not capable of being verified in the manner specified in. sub-rule (1), that period of service having been rendered by the Government servant in another office or Department, a reference shall be made to the Head of that Office or, as the case may be, Head of that Department in which the Government servant is shown to have served during that period for the purpose of verification.(3)(a)If any portion of service rendered by a Government servant is not capable of being verified in the manner specified in sub-rule (1) or sub-rule (2), the Government servant shall file a written statement on plain paper stating that he had in fact rendered that period of service, and shall, at the foot of the statement, make and subscribe to a declaration as to the truth of that statement, and shall in support of such declaration, produce all documentary evidence and furnish all information which is in his power to produce or furnish.(b)The Head of Office shall, after taking into consideration the facts in the written statement and the evidence produced and tire information furnished by the Government servant in support of the said period of service, admit, if satisfied, that portion of service as having been rendered for the purposes of calculating the pension of that Government servant.
