Section 38 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
38. The Audit Officer should by the 15th November each year make out lists of Pensioners paid from each Municipal Council whose age according to the record maintained in his office, is over seventy years he should send a list to the Secretary concerned in order that the continued existence of each such pensioner may be tested by special enquiry. The Secretary shall see that this special enquiry is carefully made and he should report the result to the Audit Officer without undue delay. When the continued existence of a purdah lady has to be verified, the verifying authority should see that she is actually recognised by some respectable person living in her town or village with whom the verifying authority is personally acquainted.
