Section 5 in The M.P. Legislative Assembly Members Family Pension Rules, 2000
5. Pension Payment Order.
(1)The Accountant General-I, Madhya Pradesh shall on receipt of the sanction order, issue Pension Payment Order in Form-B to the Treasury Officer of the Treasury through which the pension is to be disbursed under intimation to the applicant.(2)Payment of pension by Treasury will be subject to the production of Certificate issued by a competent authority in Form-D.Explanation. - For the purpose of this rule, "the competent authority" shall be a First Class Magistrate or a Class I Officer of the Central or State Government or a sitting Member of Parliament or Madhya Pradesh Legislative Assembly or any other officer referred to in Rule 363 of the Madhya Pradesh Treasury Code Volume I.(3)Immediately on the occurrence of any event disqualiying the pensioner to receive pension under Section 6-B of the Act, the petitioner shall intimate the event to the [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.] the Accountant General who issued the Pension Payment Order and the Treasury Officer concerned.[Form 'A' [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.][See Rule 3]Application For Family Pension[See Section 6-B of the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972]From ;Shri/Smt./Ku.............................................................................................................................To.The Principal Secretary,Madhya Pradesh Legislative Assembly Secretariat,Bhopal.Sub.: Sanction of the Family Pdnsion under the Madhya Pradesh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniyam, 1972 (No. 7 of 1973)]Sir,With reference to above subject, it is requested that due to death of Shri/Smt./Ku...............who has represented Madhya Pradesh Vidhan Sabha Constituency.......................No.....................from............to..............action may kindly be taken to sanction family pension to me under Section 6-B of the above referred Act and I desire to draw family pension from the Government Treasury at........
