Section 23 in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules
23.
On receipt of the formal application, the employer shall immediately prepare a statement of the applicant's service in the second page of pension Form 1 and arrange to verify them according to the following procedure:-(a)The employer will complete the verification by making a reference to the Service Book, Acquittance Roll and Pay Rolls of the employee as maintained in the institution.(b)If the service claimed cannot be fully verified or if it be impossible to verify the service otherwise, a written statement of the applicant shall be taken on plain paper and such collateral evidence as may be procured shall be collected and a certificate of verification on the basis of the evidence gathered shall be recorded by the employer in the Service Book.(c)The employer shall maintain Service Book with necessary leave account in respect of each employee holding a substantive appointment on a permanent establishment or a temporary post in the time-scale of pay or on a fixed pay for an indefinite period.
