(1)After the pension papers of a Government servant have been sent to the Audit Officer concerned, the Head of office shall draw full gratuity admissible along with the provisional pension not exceeding the maximum even in the first instance as indicated in Part II of Form 5 and for this purpose adopt the following procedure, namely:-(a)he shall issue a sanction letter to the Government servant endorsing a copy thereof to the Audit officer indicating amount of provisional pension along with the full gratuity not exceeding the maximum payable to such Government servant on retirement from service.(b)he shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule (3) of rule 65;(c)after the issue of the sanction letter he shall draw-(i)the amount of provisional pension; and(ii)the amount of full gratuity not exceeding the maximum admissible after deducting there from the dues mentioned in clause (b) in M.T.C 47-A appended to the Treasury Rules of the Government from the Treasury at which the pay and allowances of the establishment are drawn by him; and(d)he shall obtain from such Government servant on retirement from service a certificate of non- employment as mentioned in sub-rule (6) and append the same to the said form M.T.C. 47-A.
