(1)(a)After complying with the requirements of rule 63 the Head of office shall certify in Form 5 as to whether the character, conduct and past service of the Government servant are such as to entitle him to the favourable consideration of the pension sanctioning authority.(b)The Head of office shall also record in Form 5 his opinion as to whether the service claimed has been established and should be admitted or not.(c)Whether the Head of Office is not the pension sanctioning authority, he shall obtain the orders of such authority in Form 5.
