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State of Tamilnadu - Section

Section 13 in Tamil Nadu Legislator's Pension Rules, 1977

13. Decision of the Secretary is final.

- The decision of the Secretary on all matters covered by these rules shall be final.Annexure[Form-I] [Vide G. O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.](See rule 4)Tamil Nadu Legislator's PensionForm of Application for The Grant of Pension to [Former Legislators] [Vide G. O. Ms. No. 484, Public (Establishment-I and Legislature), dated the 22nd April 1992.]
1. Name of the applicant (in block letters), :
2. Father's name (Husband name in the case of married womanapplicant), :
3. Permanent residential address showing village or town anddistrict, :
4. Particulars of the period during which the applicant was aMember of the Legislature after he 15th day of August 1947, :
Former Iravancore-Cochin State Legislative Assembly.
From To Name of the Constituency (which now forms partof the State of Tamil Nadu)
     
(Period prior to 1st November 1956 alone need be stated here.)Former Andhra Pradesh Legislature Legislative Assembly/council.
From To Name of the Constituency (which now forms partof the State of Tamil Nadu)
     
(period prior to 1st April 1960 alone need be stated here.)Tamil Nadu Legislative Assembly
From To Name of the Constituency
(1)    
(2)    
(3)    
(4)    
Tamil Nadu Legislative Council
From To Name of the Constituency
1.        
2.        
3.        
4.        
5. The House (Assembly or Council) in which he wasa Member last Assembly/ Council From To
6. Identification marks (1)    
(2)    
7. Whether three copies of the photographs areenclosed.      
8. Whether four specimen signatures duly attestedare enclosed.      
9. [] [Vide G.O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.] The name of the Nationalised Bank in which theapplicant desires to have the pension to be credited (the nameof the Bank, place and account number should be clearlyspecified.)      
10. [] [Vide G.O. Ms. No. 2235, Public (Establishment-I), dated the 15th December 1980.] Whether theapplicant is in receipt of Salary/emoluments from LokSabha/Rajya Sabha /any State Legislature as a member, and ifso, indicate -(a) the nature ofmembership and the amount of salary/emoluments;(b) the date fromwhich salary/ emoluments is received.(ii) Whether the applicant is in receipt ofSalary/emolument/honorarium from any State or the CentralGovernment or from any company or statutory body owned orcontrolled by any State or the Central Government and if so,indicate -      
  (a) the name of thepost and office;(b) the amount ofsalary/emoluments/honorarium;(c) the date fromwhich the salary/emoluments/honorarium is received.(iii) Whether the applicant is in receipt of pension for havingbeen a member of Lok Sabha/Rajya Sabha/any State Legislatureand if so, indicate -(a) the nature of pension and the amount;(b) the date form which pension is received.(iv) Whether the applicant is in receipt of any pension fromany State or the Central Government or from any Company orStatutory Body owned or controlled by any State or CentralGovernment, and if so, indicate -(a) the nature of pension and the amount;(b) the date fromwhich pension is received.      
I certify that all the particulars furnished above are true and correct to the best of my knowledge.Place:Date:Signature of the applicant.ToThe Secretary,Tamil Nadu Legislative Assembly,For St. George, Chennai-600 009.[Form-II] [Vide G.O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.](See rule 5)Tamil Nadu legislators' Pension Payment OrderL.P.P.O.No. ...............Dated: ...............Abstract: Pension-Grant of Legislators' Pension to Thiru/Thirumathi/Selvi ............... son/wife/daughter of Thiru ..........Reference: From Thiru/Thirumathi/ Selvi application, dated.Order:Under section 12-B of the Tamil Nadu Payment of Salaries Act, 1951 (Tamil Nadu Act XX of 1951) sanction is hereby accorded for the payment of Legislators Pension at the rate of Rs............(Rupees.....................) per mensem to Thiru/Thirumathi/Selvi ......................residing at..........with effect from till death and subject to the Tamil Nadu Legislators Pension Rules, 1977, as amended from time to time.