Section 17(a) in The Mizoram Aided College Employees (Death-cum-Retirement Gratuity) Rules, 1990
(a)First stage - Verification of service. - (i) The Principal/Head of Office shall go through the Service Book of the employee and satisfy himself as to whether the certificate of verification for the entire service are recorded therein.(ii)In respect of the unverified portion or portions of service, he shall arrange to verify the portions of such service, as the case may be, with reference shall become invalid in the event subsequently acquiring a to pay bills, acquittance rolls or other relevant records and record necessary certificates in the Service Books.(iii)If any portion of service rendered by an employee is not capable of being verified in the manner specified in sub-clauses (i) or sub-clauses (ii), the employee shall be asked to file a written statement on plain paper sitting that he had in fact rendered that period of service and shall at the fool 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 evidences and furnish all informations which is in his power to produce or furnish.(iv)The Principal/Head of Office shall, after taking into consideration the facts in the written statement and the evidence produced and the information furnished by that employee in support of the said period of service, admit that portion of service as having been rendered for the purpose of calculating the gratuity of that employee.
