Section 25(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)He shall then identify the pensioner with reference to the particulars given in the disburser's half of the pension payment order. If he cannot identify the pensioner by other means with absolute certainty, he shall identify him by a comparison of the thumb and finger impressions taken on the bill with those pasted on the pension payment order.Exception. - This instruction does not apply to the pensioner who is a holder of a Government title nor to one whose pension exceeds Rs. 50 (Rupees Fifty), a month nor to one whom the Government have specially exempted from this requirement, not to literate pensioners who can sign their pension bills, provided that in cases of doubt where the pensioner cannot be identified by other means, it shall still be open to the Secretary to take thumb and finger impressions on the pension bill.
