Section 24 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
24. If pensioner whose pension does not exceed Rs. 100 (Rupees one hundred only) a month presents his copy of his pension payment order in person to the Secretary together with a declaration that he wishes his pension to be paid by postal money order at his cost in future, the pension shall thereafter be paid in that manner at the cost of the pensioner so long as the declaration is in force the pension remains payable. The Secretary shall observe the following instructions in regard to the payment of pensions by money orders namely:
(a)When a pensioner makes an application in person in the manner mentioned above, the Secretary shall identify him in the manner prescribed in instruction thereunder and instruct him to communicate promptly any change in his address. The necessary entries regarding the pensioner's declaration shall then be made in a Register of pensions payable by money order' specially opened for the purpose in the form given in Annexure IV and the declaration and both halves of the pension payment order shall be filed with the register.(b)Not later than the 10th of each month the clerk to whom the Secretary allots the duty shall makes out a money order from for each pensioner noted in the register mentioned above for the amount of pension payable less the money order commission, and make corresponding payment entry on the back of the both halves of the pension payment order. The Secretary shall sign each money order form and initial the corresponding entries on the back of both halves of the pension payment order comparing the three documents carefully and satisfying himself that the entries are correct.(c)The Secretary shall arrange the necessary payment to the Post Office on account of these money orders not in cash but by transfer to the credit of the Post Office in the Treasury Accounts. He shall send the money order form to the Post Office with a covering list and a certificate that he has credited the amounts of the money orders and the commission payable on them to the Post Office' by transfer in the treasury accounts. A separate receipt shall be obtained from the Post Office for each money order and filed in Municipal Office.(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.'(e)The Secretary shall see that the payee's money order receipts are duly received for all the remittances shown in the register. He shall compare the signature or thumb impression on each such receipt every month with the pensioner's signature or thumb impression on the payment order and satisfy himself that it is genuine. In the next month's Schedule of pension payments, the Secretary shall certify as follows:"I certify that I have satisfied myself that all pension payments shown in the Schedule for the previous month have been paid to the proper persons and that I have obtained the payee's money order receipts in support of all these payments and filed them in my office*.(f)The Secretary shall satisfy himself once in every six months in such manner as he thinks desirable that the pensioner is actually alive. In token of having done so, he shall endorse on the Schedules of payments for the months of April and October each year a certificate to the effect that he has satisfied himself that the pensioners were actually alive on the dates which the pensions were remitted to them.(g)The Secretary shall obtain from each woman whose pension would be terminated on her marriage or remarriage and whose pension is remitted by money order, a half-yearly declaration in the form prescribed in instruction 22(2) for the half-year ending on the 30th June or the 31st December. He shall also obtain from every pensioner whose pension is remitted by money order, other than the one who retired as a last grade employee, half yearly declaration for the half-year ending on the 30th June or the 31st December that he has not received any remuneration for serving under the Government or local body in any capacity during the half-year. He shall certify as follows on the Schedules for January and July:"I certify (1) that I have obtained from each pensioner other than the one who retired as a last grade servant a declaration that he has not received any remuneration for serving under the Government or a local body in any capacity during the past six months, and (2) that I have obtained from each woman whose pension would terminate on her marriage or remarriage a declaration in the form prescribed in instruction 22(2) that she is not married and has not been married during the past six months."(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.(i)Should the pensioner be physically incapable of signing the declaration, the Secretary may authorise payment to the pensioner on production of a certificate from an Assistant Civil Surgeon of the District or a Registered Medical Practitioner to the effect that the pensioner is alive but is unable to sign the required declaration. In such a case, the pension may be paid to the heir, not being a minor, who would receive payment of the arrears of pension in the event of the pensioner's death, provided that it is certified by the District Collector that the person claiming a to be the heir is in fact, the heir and continues to be the heir throughout the period for which he draws the pension.Periodical appearance of pensioners for Identification
