(1)The managing committee or District Education Officer shall take steps to assess the dues outstanding against the employee two years before the date on which he is due to retire on superannuation.(2)The assessment of the outstanding dues against the employees shall be completed by the managing committee and the District Education Officer eight months prior to the date of his retirement.(3)The dues as assessed including those dues which come to the notice subsequently and which remain outstanding till the date of retirement of the employee shall be adjusted against the amount of death-cum-retirement gratuity becoming payable to the employee on his retirement.(4)When an employee retires from service, an Office Order shall be issued to that effect by the managing committee and copies thereof shall be endorsed to the Director of Public Instructions (Schools) (herein after referred to as the "Director") and District Education Officer concerned.
