Section 24(f) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(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.
