Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(1)After the death of a pensioner, the Secretary may pay any arrears actually due to the pensioner's heir or heirs, provided they apply within one year of the date of death. If the application is made later, the arrears shall not be paid without obtaining the orders of the Audit Officer.