854. Thumb and finger impressions and photographs of applicants for pension or gratuity.
(a)(i)All applicants for pensions or gratuity with the exception of those mentioned in clause (c), shall, at the time of preparation of their applications for pension, make before the head of the office, in the first page of their application for pension, in the space provided therein for the purpose, impressions of the balls of the thumb and all the fingers of the left hand. If in any case attendance before the head of the office be a matter of difficulty, or occasion undue expense to the applicant, he may, with the consent of the head of the office, give the impressions before a Magistrate, who shall satisfy himself as to the identity of the applicant and record a certificate stating that he has done so and that the impressions have been taken in his presence.(ii)Impressions similar to those mentioned in clause (i) above shall, at the same time, be taken in duplicate in B. P. Form No. 161 and shall be attached to the application for pension or gratuity.(b)As an additional means of identification for the purpose of payment of pension or gratuity heads of offices shall forward to the Inspector-General when submitting applications for pension or gratuity a certified copy of the photograph of each applicant except those mentioned in clause (c), for transmission to the Accountant-General. In cases in which heads of offices are the sanctioning authority the photograph shall be forwarded by them direct to the Accountant-General with the copy of the sanctioning order. Applicants will bear the cost of the photograph.(c)This regulation does not apply to persons who have been gazetted officers or persons who bold Government titles.NOTE. - The system of obtaining pensioners photographs does not apply to family pensions granted under the Wound and Extraordinary Pension Rules.
