Section 83 in Rajasthan Civil Services (Pension) Rules, 1996
83. Forwarding of pension papers to Director, Pension Department.
(1)After complying with the requirement of Rules 81 and 82, the Head of Office shall forward to the Director, Pension Department, Rajasthan, Form 5 and Form 7 duly completed with a covering letter in Form 8 alongwith service book of the Government servant duly completed, upto-date, and any other document relied upon for the verification of service.(2)The Head of Office shall retain a copy of each of the Forms referred to in sub rule (1) for his records.(3)Where the payment is desired in another circle of accounting unit, the Head of Office shall send Form 7 in duplicate to the Director, Pension Department, Rajasthan.(4)The papers referred to in sub rule (1) shall be forwarded to the Director, Pension Department, Rajasthan, not later than six months before the date of retirement of Government servant.(5)A copy of the Privilege Leave account shall be retained in the office, duly attested, for grant of encashment benefits, if applied for by the retiring government servant, at the time of retirement.
