(6)The Audit Officer shall finally assess the pension and gratuity. If the pension is payable in his circle of audit, he shall, after taking into account the orders of the pension sanctioning authority [***] [Rule 58(6) the expression 'and the audit enfacement on Section I of Fart III of Form 7' omitted - G.O.Ms.No.49, Finance (Pension) Department, dated 19-01-1996.] and the dues mentioned in sub-rule (4), prepare the Pension Payment Order and order for the payment of gratuity.Provided that the Pension Payment Orders and order for the payment of gratuity shall not be issued more than a fortnight in advance of the date on which the Government servant is due to retire.
