Section 8 in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
8. Cancellation or modification of pension.
(1)If after the communication of the order sanctioning the pension any fact, which has a bearing on the sanction or the amount of pension already sanctioned, comes to the notice of the Speaker, he shall after due verification, issue an order cancelling or modifying the order made under rule 4 and communicate the same to the Accountant General, Punjab:Provided that no order cancelling or modifying he pension shall be issued except after giving the pensioner an opportunity of being heard.(2)The Accountant General, punjab shall, on receipt of an order under sub- rule (1), recall the pension payment order and cancel or modify the same accordingly.(3)Consequent upon the cancellation or modification of pension under sub- rule (1), the excess amount, if any, received by the pensioner shall in case of cancellation, be recoverable in lump-sum and, in case of reduction, be liable to be adjusted against future payment of pension.
