Section 24(a) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(a)When a pensioner makes an application in person in the manner mentioned above, the Secretary shall identify him in the manner prescribed in instruction thereunder and instruct him to communicate promptly any change in his address. The necessary entries regarding the pensioner's declaration shall then be made in a Register of pensions payable by money order' specially opened for the purpose in the form given in Annexure IV and the declaration and both halves of the pension payment order shall be filed with the register.
