Section 58(2) in The M.P. Civil Services (Pension) Rules, 1976
(2)If the service for any period is not capable of being verified in the manner specified in. sub-rule (1), that period of service having been rendered by the Government servant in another office or Department, a reference shall be made to the Head of that Office or, as the case may be, Head of that Department in which the Government servant is shown to have served during that period for the purpose of verification.
