Section 25(3) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(3)A woman who is exempt from personal appearance under instruction 13 because she is not accustomed to appear in public should affix an impression of her left thumb on each bill in the presence of the person who signs the life certificate and the latter should attest it. An literate pensioner should similarly affix an impression of his left thumb on each bill in the presence of the person who signs the life certificate, or when he attends at the paying office in person to receive payment, before the Secretary and the person who assigns the life certificate or the Secretary, as the case may be should attest it. In the case of an illiterate pensioner or a woman who is not accustomed to appear in public, acquittance by a seal mark attested by some known and respectable person may be accepted in lieu of thumb impression.
