Section 9A in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
9A. [ Family Pension. [Section 3-B read with section 5] [Added by Punjab Government Notification No. G.S.R. 85/PA5/77/55/Amd/94 dated 19.12.1994] - (1) The spouse of the deceased member who is entitled to pension under the Act shall submit an application for claiming family pension to the secretary in Part 'A' of Form VIII.
(2)On receipt of an application for family pension under sub-rule (1), the Secretary or any other officer not below the rank of a Deputy Secretary authorised by him, shall verify the facts stated therein, with reference to the records available with him, with a view to determining as to whether the applicant is entitled to the family pension or not under the provisions of the Act and for this purpose he may hold such enquiry and may call for such further information from the applicant as he may deem fit.(3)The Secretary or the Deputy Secretary, as the case may be shall, if the facts stated in the application for family pension submitted under sub-rule (1) are found correct and the application is not otherwise defective, submit the application to the Speaker who shall pass an order in Part B of Form VIII, sanctioning the family pension to the applicant.(4)(a)After an order sanctioning the family pension is passed by the Speaker under sub-rule (3), a copy of the application alongwith the sanction order and two photographs of the applicant shall be sent to the Accountant General, Punjab by the Secretary for issuing family pension Payment Order.(b)the Accountant General, Punjab shall after satisfying himself that the papers submitted to him are in very respect in order and the amount of family pension has been correctly sanctioned, issue a family pension Payment Order.(5)(a)The family pension shall be drawn by the spouse of the deceased member from the concerned Treasury.(b)The spouse of the deceased member drawing family pension under these rules shall also furnish a certificate to the concerned Treasury Officer in Part C of Form VIII whenever he or she claims payment of his or her family pension and no payment shall be made if the spouse fails to do so.(6)the family pension sanctioned under these rules shall become due for payment only on the expiry of the month to which, it relates.][10. Medical reimbursement. - (1) A member shall be entitled, for himself and for the members of his family, to the same medical facilities as are available to Class I Officers of the Punjab Government.] [Substitued by Punjab Government Notification No. G.S.R. 64/P.A,- 5/77/S. 5 Amd. (3) 86, dated 7th October, 1986.](2)A member for claiming medical reimbursement for himself and for the members of his family shall submit the bill to the Secretary in Form III along with the essentiality certificate in Form IV:Provided that where a member entitled to medical reimbursement under the Act dies before claiming the amount of medical reimbursement, the legal heirs of the deceased member shall make an application to the Secretary in Form V accompanied by a death certificate and also a succession certificate for claiming payment of such an amount of medical reimbursement:Provided further that where a member entitled to medical reimbursement under the Act dies after claiming but before actually receiving the amount of medical reimbursement, the legal heirs of the deceased member shall submit the death certificate of the deceased member as also a succession certificate to the Secretary.(3)If the Secretary is satisfied that the documents and the bill submitted to him under sub-rule (2) are complete in all respects he shall sanction the amount of reimbursement and any officer not below the rank of Deputy Secretary authorised by him in this behalf shall counter-sign Form III.(4)Where an application is made by the legal heirs under the prosio to sub- rule (2), the Secretary shall verify and satisfy himself as to the entitlement of claim of the deceased member under the Act and also to the claim of the heirs with reference to the record available with him and then sanction the amount of reimbursement and any officer not below the rank of Deputy Secretary authorised by him in this behalf shall convey the sanction in Form VI.Explanation - For the purposes of this rule, the expression "members of the family" in relation to a member shall mean, -(a)husband or wife, as the case may be;(b)sons and daughters;(c)father and mother; and(d)brothers and sisters :Provided that they are residing with the member and are wholly dependent upon him and are un-employed and have no source of income of their own.
