64. Forwarding of pension papers to Audit Officer.
(1)(a)After complying with the requirements of rule 63 the Head of office shall certify in Form 5 as to whether the character, conduct and past service of the Government servant are such as to entitle him to the favourable consideration of the pension sanctioning authority.(b)The Head of office shall also record in Form 5 his opinion as to whether the service claimed has been established and should be admitted or not.(c)Whether the Head of Office is not the pension sanctioning authority, he shall obtain the orders of such authority in Form 5.(2)(a)After completing Form 5, Head of office shall send Form 5 in original to the Audit Officer, [not later than six months before the date of retirement of the Government servant] [Rule 64(2)(a), after the words 'Audit Officer', the words 'not later than six months before the date of retirement of the Government servant' inserted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from 19th November 1985.], with a covering letter in Form 8 along with the Government servant's service book and service roll, if any, duly completed up-to-date and any other documents relied upon for the verification of the 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 Form 5 to the Audit Officer.(4)[ (a) The Head of Office shall also prepare calculation sheet of the Government servant in quadruplicate in Form 26 and forward them to the Audit Officer along with the documents specified in clause (a) and sub-rule (2) and the Audit Officer shall certify all the four copies.(b)The Audit Officer, while issuing the authorization shall retain one copy of such calculation sheet for his office record and forward the remaining such three certified copies of that calculation sheet to the each of the following persons, namely:-(i)The Pensioner along with the pensioner's half of Pension Payment Order;(ii)The Pension Disbursing Officer; and(iii)The Head of Office or Pension sanctioning authority, as the case may be.(c)The Head of Office or Pension Sanctioning Authority, as the case may be, on receipt of the calculation sheet from the Audit Officer, shall keep it in safe custody after making necessary entries in a Register to be maintained for the purpose with proper index.]
