Section 22(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)As an exception to subsidiary instruction (1), a woman whose pension is payable only so long as she does not marry or re-marry shall not be required to certify that she has not been married on each occasion when payment is made, but shall be required to attach a declaration in the following form at the end of each half-year to the bill for her pension for the month of December or June, as the case may be:"I hereby declare that I am not married and have not been married during these six months ending 30th June 19...............
