Section 5(2) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules in respect of the following matters, namely :-(a)the form in which certificates, if any, shall be furnished by any person for the purpose of claiming any pension under this Act;(b)the family members who shall be entitled to medical facilities;(c)generally for regulating payment of pension and providing medical facilities under this Act.
