(6)(a)Notwithstanding anything contained in sub-rules (3) to (5), the Head of office shall furnish to the Audit Officer the following particulars, namely :-(i)Government dues recoverable out of the gratuity before payment is authorised that is to say-(A)contribution towards [***] [Rule 72(6)(a)(i)(A) the word 'contributory' omitted - G.O.Ms.No.6]5, Finance (Pension) Department, dated 21-07-1995 with effect from Is1 January 1979.] family pension, if applicable;(B)Government dues which have been ascertained and assessed;(ii)amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far:(iii)the orders of the pension sanctioning authority in part III of Form 18;(iv)such other particulars including details of the family of the deceased Government servant for the purpose of obtaining claim, as the Audit Officer may require.Note - The amount of gratuity to be held over under sub-clause (ii) shall be determined in accordance with the provisions of clauses (b) and (c) of sub-rule (2) of rule 71.(b)If the orders of the pension sanctioning authority are not received by the Audit Officer within a month of the date of death of the Government servant he shall assume that lull death-cum-retirement gratuity and non-contributory family pension, if applicable have been sanctioned.
