Section 29(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)On a Government servant completing twenty-five years of service or on his being left with five years of service before the date of retirement, whichever is earlier, the Head of Office, in consultation with the senior most member of the Rajasthan Accounts Service posted in the Department, shall, in accordance with the rules for the time being in force, verify the service rendered by such a Government servant, determine the qualifying service and communicate to him, in Form 24 the period of qualifying service so determined.
