Section 5(2) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984
(2)In particular and without prejudice to the generality of the foregoing power such rules or orders may provide for any of the following matters, namely:-(a)the form in which and the authority to which ail application for pension shall be made:(b)the certificates to be furnished along with an application for pension:(c)the declarations to be made at the time of drawing pension:(d)any other matter which is to be. or may be, prescribed.
