Section 37 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
37.
(1)The Secretary should keep a register in the form prescribed in Annexure VII of the pension payment orders issued. This register will serve as an index to the files of pension payment order referred to in instruction 36 above. Whenever a new order is issue the Secretary should see that it is correctly entered in this register with a red ink line rules across the page below the entry, and should them write his initials against the entry, in the column headed 'Name of Pensioner'. The column headed remarks' should be left blank so long as the pension payment order is in force. When both halves of the order are returned to the Audit Officer on account of the pensioner's death the order should be removed permanently from the register and the file, the Secretary should have the date and reason for sending away both halves of the order entered at once in the column headed remarks' and initials the entry.(2)On receipt of an intimation about the death of a pensioner, prompt action should be taken to record the fact in the register referred to in subsidiary instruction (1) above and on the disburser's half of the pension payment order.(3)In the case of pensioners whose pensions are paid by money order under instruction 24 necessary note should be made on both halves of the pension payment order.
