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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(d) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(d)Separate pension bills need not be prepared for each pensioner. The payment shall be shown in a separate schedule in the form shown in Annexure V. The total amount of the payments shown in the Schedule shall be written both in figures and in words. The Secretary shall satisfy himself that all the amounts shown as paid in the Schedule have actually been remitted by money order and certify accordingly on it. The Secretary shall write his pay order on the Schedule and it shall then be stamped ‘paid by transfer.'