Section 4 in The M.P. Legislative Assembly Members Family Pension Rules, 2000
4. Sanction of Pension.
(1)The [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.] shall verify or cause to be verified the contents of the application and on his being satisfied that the applicant is entitled to pension under Section 6-B of the Act, issue an order sanctioning the pension in Form-C specifying therein,-(a)the name of the person entitled to pension under Section 6-B of the Act;(b)the amount of pension;(c)the date with effect from which such person shall he entitled to pension;(d)the treasury through which the payment shall be made.(2)A copy of the order sanctioning pension shall be forwarded to the Accountant General, Madhya Pradesh.
