Section 4 in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
4. Sanction of Pension.
- The Secretary shall, if the facts stated in the application for pension made under rule 3 are found correct and the application is not otherwise defective, record a certificate as given in part B of Form I and submit the application to the Speaker, who shall pass an order in Part C or Part D of Form I, sanctioning the pension of the applicant or life time arrears as the case may be, of pension of the deceased person to the legal heir(s).
