65. Intonation to Audit Officer regarding any event having a bearing on pension.
(1)If, after the pension papers have been forwarded to the Audit Officer, any event occurs which has a bearing on the amount of pension admissible, the fact shall be promptly reported to the Audit Officer by the pension sanctioning authority.(2)Where the pension papers have been sent to the Audit Officer before the actual date of retirement of the Government servant a certificate as to the satisfactory nature of service rendered by the Government servant for the period from the date of admitting the service by the pension sanctioning authority to the date of actual retirement together with a copy of the order specifying the date of actual retirement shall be forwarded to the Audit Officer within a week from the date of actual retirement of the Government servant.(3)The Head of office shall furnish to the Audit Officer, at least [two months] [Rule 65(3), for the words 'fourteen days', the words 'two months' substituted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from 19th November 1985.] before the date of retirement of the Government servant, the following particulars, namely: -(a)Government dues recoverable out of the gratuity, before payment is authorised, that is to say-(i)contribution towards contributory family pension, if applicable;(ii)Government dues which have been ascertained and assessed;(iii)dues to local bodies or to the staff co-operative societies comprising of Government servants and registered under the Tamil Nadu Co-operative Societies Act or to Corporation owned /controlled by the Government.(b)Amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far:Provided that the Head of office shall not be required to withhold an amount of gratuity for adjustment of Government dues which have not been assessed, if under rule 71, die Government servant has made a cash deposit or furnished a surety of a permanent Government servant.(4)[ If the dues, which are not assessed, are wholly or partly due to non-vacation of Government accommodation after retirement, the Head of Office shall, within six months from the date of retirement, communicate the fact to the Audit Officer and where no such communication is received by the Audit Officer, he shall presume that the amount withheld relates to unascertainable dues not connected with the non-vacation of Government accommodation and shall proceed to refund such amount.] [Rule 65(4) added - G.O.Ms.No.446, Finance (BG.II1) Department, dated 30-06-1981.]
