Section 3(1) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(1)A person entitled to pension under the Act shall make an application in part A of Form I in duplicate, to the Secretary.[Provided that where a person entitled to pension under the Act had died before applying for pension or after applying but before receiving the amount of pension, the legal heir(s) of the deceased shall make an application to the Secretary in Part AA of Form 1 enclosing herewith his (their) photograph(s) accompanied by a death certificate and a succession certificate] [ Added by Punjab government Notification No. G.S.R. 39/P.A.- 5/77/S. 5/Amd.(2)/86, dated 29th May, 1986.].
