Section 4 in Tamil Nadu Legislator's Pension Rules, 1977
4. [ Application. [Vide G.O. Ms. No. 1900, Public (Establishment-I), dated the 18th August 1980.]
- The application for the grant of pension under these rules shall be made to the Secretary in Form I. The application shall be accompanied by three copies of the passport size photograph of the person and four copies of his specimen signature duly attested by a person authorised by the Bank in which his pension is to be credited or by an Officer of any State or the Central Government having a seal of Office. For revival or revision of pension, the person shall send an application to the Secretary:Provided that all applications for grant, revival or revision of pension shall be made within a period of one year from the date of eligibility. If any application is received after the said period, sanction shall take effect only from the month in which the application is made:[Provided further that if the Secretary is satisfied that there are good and sufficient reasons for not making the application for the grant, revival or revision of pension in time, he may order that the sanction shall take effect on and from the date of eligibility:]Provided also that the period of limitation for arrear claims of pension shall be three years from the date on which the amount claimed first becomes due for payment. Such payment shall be made only after investigation and after effecting a cut of fifteen per cent.[Explanation. - The application shall be sent to the Secretary. In case, a pensioner is re-elected or nominated to the Assembly or Parliament or any State Legislature, the pension shall be suspended and it shall be revived or revised, as the case may be, on the basis of the total duration of membership, on his ceasing to be a Member, by the Secretary.] [Vide G.O. Ms. No. 484, Public (Establishment-I and Legislature), dated the 22nd April 1992.]]
