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State of Punjab - Section

Section 11 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

11. Payment of pension.

(1)The Competent authority shall issue pension payment order to the pensioner in manner as specified in the Punjab Civil Services Rules, Volume II, with a copy thereof to the Bank as specified in sub-rule (3) of rule 5 for the payment of pension to the pensioner every month.
(2)While making payment of pension, the Competent Authority shall be guided by the Punjab Treasury Rules, which shall apply mutatis mutandis to the pensioners under these rules.