Section 46(7) in The M.P. Civil Services (Pension) Rules, 1976
(7)[ (a) Every nomination made (including every notice of cancellation, if any, given) by a Government servant under this rule, shall be sent [to the Head of Office.] [Substituted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).](b)[The Head of Office] [Substituted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] shall immediately on receipt of the nomination referred to in clause (a), countersign it indicating the date of receipt and keep it under his custody.(c)(i)The Head of Office may authorise his subordinate Gazetted Officers to countersign the nomination forms of Non-Gazetted Government servants.(ii)Suitable entry regarding receipt of nomination shall be made in the service book of Government servant.]
