Section 24(h) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(h)Where owing to old age or infirmity or in consequence of some physical disability, it is not possible for a pensioner to present in person to the office of payment a declaration electing to have his pension paid by money order, the Secretary may accept instead a written declaration signed by the pensioner which is duly verified by a Gazetted Officer, a Magistrate or President of a Panchayat Samithi or Sarpanch of a Gram Panchayat or a Chairman of a Municipal Council. The Officer or authority certifying the declaration shall specify the circumstances in which he holds that it is not possible for the pensioner to present the declaration in person to the Secretary.
