(4)The Head of Office shall furnish to the Audit Officer at least [two months] [Rule 58(4), for the words 'fourteen days', the words 'two months' substituted - G.O.Ms.No,242, Finance (Pension) Department, dated 08-05-1997.] before the date of retirement of the Government servant, the following particulars, namely.-(a)Government dues recoverable out of the gratuity-(i)contribution towards contributory family pension, if applicable:(ii)Government dues which have been ascertained and assessed:(iii)Dues to local bodies or to the staff co-operative societies comprising of Government servants and registered under the Tamil Nadu Co-operative Societies Act or to the corporation owned/controlled by the Government.(b)amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far.Provided that the Audit Officer shall not be required to withhold an amount of gratuity for adjustment of Government dues which have not been assessed, if under rule 71 the Government servant has made a cash deposit or furnished a surety of a permanent Government servant.
