Section 233(xix) in Bihar Board's Miscellaneous Rules, 1958
(xix)If an officer's service has been partly rendered in non-gazetted and partly in gazetted appointments, the non-gazetted portion should be verified as laid down in Rule 197 of the Bihar Pension Rules. The gazetted portion need not be verified as it is verified from the "History of Services of gazetted and other officers" compiled in the office of the Accountant-General, Bihar.
