(7)[(a) Every nomination made (including every notice of cancellation, if any, given) by a self-drawing Government servant under this rule shall be sent -(i)in case the Government servant is a permanent self-drawing Government servant other than a self-drawing Government servant referred to in sub-rule (1) of rule 54 to the Audit Officer concerned and(ii)in any other case, including that of a self-drawing Government servant referred to in sub-rule (1) of rule 54 to the Head of Office.](b)The Audit Officer or the Head of Office, as the case may be 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 [self-drawing Government servants] [Rule 48(7)(c) for the words 'gazetted officers' and 'non-gazetted Government servants ', occurring in two places, the words 'self drawing Government servants' and 'non-self drawing Government servants' respectively substituted - G.O.Ms.No.118, Finance (Pension) Department, dated 14-03-1997.] to countersign the nomination forms of [non-self drawing Government servants] [Rule 48(7)(c) for the words 'gazetted officers' and 'non-gazetted Government servants ', occurring in two places, the words 'self drawing Government servants' and 'non-self drawing Government servants' respectively substituted - G.O.Ms.No.118, Finance (Pension) Department, dated 14-03-1997.].(ii)Suitable entry regarding receipt of nomination shall be made in the service book of the non-self drawing Government servants,
