Section 5 in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
5. Authorisation for payment of pension.
(1)After an order sanctioning the pension is passed under rule 4, a copy of the application submitted under rule 3 alongwith such order and two photographs of the applicant shall be sent to the Accountant General, Punjab.(2)The Accountant General, Punjab, shall after satisfying himself that the papers submitted to him under sub-rule (1) are in every respect in order and the amount of pension has been correctly sanctioned, issue a Pension Payment Order as is issued in the case of a Class I Officer of the State Government.
