(1)On receipt of the pension papers referred to in rule 64 the Audit Officer shall apply the requisite checks record [***] [Rule 68(1) the expression 'record his audit enfacement on Section I of Part II of Form 7 ' omitted - G.O.Ms.No.49, Finance (Pension) Department, dated 19-01-1996.] and assess the amount of final pension and gratuity within a period of twelve months from the date of retirement of the Government servant.Provided that the adjustment of provisional pension and assess the amount aforesaid he shall communicate the fact to the Head of office under intimation to the Treasury Officer concerned and authorise the Head of office to continue to disburse the provisional pension to the retired Government servant for such period as may be specified by the Audit Officer.
