Section 5 in Tamil Nadu Legislator's Pension Rules, 1977
5. Sanction of pension.
- On receipt of the application for grant, revival or revision of pension and on being satisfied about the eligibility of the applicant for the pension in accordance with section 12-B of the Act, the Secretary shall make an order in Form II or Form III, for sanctioning, reviving or revising the pension, as the case may be, and communicate the order to the person concerned and to the Accountant-General, Chennai, for purposes of audit.Explanation. - For purposes of calculating the total period of membership, a month shall be reckoned as a calendar month or thirty days.
