Section 23 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
23. The pension of an insane person may be paid to a guardian appointed under the Indian Lunacy Act, 1912 (Central Act IV of 1912) or to any person authorised by the authority which sanctioned the pension to receive it. Such guardian or person shall be required to furnish with each claim life certificate as prescribed in instruction 14 stating that the pensioner was alive on the last day of the period for which the pension is claimed.
