Section 7A(3) in The Haryana Legislative Assembly Members (Pension) Rules, 1978
(3)On receipt of an application for family pension under sub-rule (1), the Secretary shall verify the facts stated therein, with reference to the records available with him, with a view to determine 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.
