Section 28 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
28. If a pension remains undrawn for more than one year, the pension shall cease to be paid if, however, the pensioner afterwords appears, the Secretary may renew payment. The Secretary shall not, however, pay the arrears, if the pension in arrears is to be paid for the first time or if the amount of arrears exceeds Rs. 1,000 (Rupees one thousand only) without obtaining the previous sanction of the Audit Officer. A pension not drawn for three years shall cease to be payable unless it is revived by an order of the Government.
