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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Bihar - Subsection

Section 233(xvi) in Bihar Board's Miscellaneous Rules, 1958

(xvi)Verification of service. - A statement of services should be prepared in Pension Form No. 4 of the Bihar Pension Rules, in chronological order showing the periods of interruptions, if any. In the column "how verified" of this statement periods of services verified under Rule 197(iv) of the Bihar Pension Rules from local records (such as pay bills, acquittance rolls) and by the audit offices should be clearly and separately shown in chronological order. The original verification report of the audit offices should be attached to the pension case.