Section 6 in Tamil Nadu Legislator's Pension Rules, 1977
6. Claim and payment of pension.
- Pension shall be claimed by the Authorised Officer without any claim being preferred by the pensioner, in Form V by about the 25th of every month and credited to the accounts of the pensioner in the Bank in the month subsequent to the month to which it relates. The Bank shall furnish a receipt for the amount received by means of cheque:[Provided that if any pensioner desires to contribute whole or any part of the pension, in writing to a Fund sponsored by the State, or the Central Government, the pension shall be claimed by the Authorised Officer and the amount of such contribution shall be credited to that Fund.] [Vide G.O. Ms. No. 1435, Public (Establishment-I), dated the 5th September 1988.]
