Section 59(7) in Rajasthan Civil Services (Pension) Rules, 1996
(7)(a)Every nomination made including every notice of cancellation, if any, given by a Government servant under this rule, shall be sent to the Head of Office.(b)The Head of Office shall, immediately on receipt of such nomination countersign it indicating the date of receipt and keep it under his custody: Provided that the Head of Office may authorise his subordinate Gazetted Officers to countersign nomination forms of non-gazetted Government servants.(c)Suitable entry regarding receipt of nomination shall be made in the service book of the Government servant concerned.
