Section 27 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
27.
(1)The Secretary is authorised to renew a payment order without reference to the Audit Officer when the entries on the reverse of either the pensioners or the disbursers half are completely filed up or the pensioner half is lost, worn or tom. When the renewal is due to the loss of the original pension payment order, a fee of one rupee shall be collected from the pensioner for the duplicate. Every renewed pension payment order shall bear the old number and date, and the specimen signature or finger prints of the pensioner and the copy of the photograph where it is kept shall be cut out from the disburser's half of the new pension payment order. The Secretary shall retain the old pension payment orders for three years and then destroy them. A note of the issue of every new pension payment order shall also be made in the remarks column of the register or pension payment orders.(2)When the Secretary, has issued a new pension payment order in place of a lost one, he shall strictly observe instruction 20 (2) and see that no payment is made on the pension payment order alleged to have been lost.
