Section 234 in Bihar Board's Miscellaneous Rules, 1958
234. Prompt submission of pension papers.
(a)The Provincial Government feel that a Government servant should move straight from pay to pension and that the amount of his pension should be determined and intimated to him not later than the date of his retirement. To ensure this all cases relating to verification of services and applications for pension should be dealt with as immediate at all stages in all offices through which such cases pass. Attention is invited to the provisions of Rule 188 of the Bihar Pension Rules, to the effect that everything should be done to prevent delays in the payment of pension on the due date. An interim remedy for delay in sanctioning pension is provided in Rules 204-208 of the Bihar Pension Rules relating to anticipatory pensions, but this remedy should in no case be made a ground for any avoidable delay in adjudicating the full amount of pension admissible.(b)Delay in settlement of pension cases in audit office is generally due to defects inherent in the pension papers. Defects commonly noticed are indicated below:(i)Continuity of service should be carefully recorded in the service book and any break or interruption of service fully explained, e.g., if the date of termination of one appointment is shown, say 1st January, 1920, and the date of commencement of the next appointment is shown as 10th January, 1920, and no reason for the break of nine days is recorded in the service book, this is wrong and results in delay in sanctioning the pension. Such omissions should be carefully checked and rectified.(ii)Temporary and officiating services should be scrutinized and the certificates required under Rules 63 and 64 of the Bihar Pension Rules should be given in the service book.(iii)In the event of reinstatement after suspension the date of reinstatement and the declaration under Rule 100 of the Bihar Pension Rules should be recorded in the service book.(iv)When an officer in receipt of special pay takes leave during the last three years of service, the necessary declaration of the Head of the Department should be furnished, [vide Paragraph 39(6)(f) at page 19 of the Pension Manual as inserted by correction slip no. 348 dated the 3rd August, 1936].(v)Average emoluments should be correctly calculated under Rule 156 of the Bihar Pension Rules. Only pay should be taken into account in such calculation and not leave allowances.(c)It has also been noticed that one or other of the documents required for the purpose of certificate and report are sometimes not received by the audit office alongwith the pension papers.To avoid such omission and consequent delays and correspondence the pension papers should always be sent to the audit office with a forwarding letter, a specimen of which is appended below, after attaching the relevant documents mentioned therein:-Specimen of the Forwarding LetterSir,I have the honour to forward herewith the pension papers of Mr..............late a...........of this office as per list enclosed for favour of report on his title to pension.List of enclosures
