Section 59 in The M.P. Civil Services (Pension) Rules, 1976
59. Completion and forwarding of pension papers to audit officer.
(1)(a)On reaching the stage i.e. 13 months before the date of retirement the Head of Office shall take up the actual work of preparation of pension papers in Part I and II of Form 6. Any deficiency or imperfection or omission which still remain in the service record shall be ignored at this stage and the qualifying service shall be proceeded with on the basis of entries in the service record, whatever the degree of perfection to which it might have been possible to bring them by that time.[x x x] [Omitted by Notification No. FB-6-3-81-R-II-IV, dated 20-3-1981 (w.e.f. 17-4-1981).](2)(a)The Head of Office shall send Form 6 [x x x] [Omitted by Notification No. FB-6-3-81-R-II-IV, dated 20-3-1981 (w.e.f. 17-4-1981).] to the Audit Officer 12 months before retirement date with a covering memo, in Form 7 along with service book, service roll duly completed and up to date and any other documents relied upon for the verification of service claimed in such a manner that they can be conveniently consulted.(b)The Head of Office shall retain one copy of each of the above Forms for his office record.(3)Where payment is desired in another circle of audit, the Head of Office shall send in duplicate [x x x] [Omitted by Notification No. FB-6-3-81-R-II-IV, dated 20-3-1981 (w.e.f. 17-4-1981).] to the Audit Officer.
