Section 30 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
30. The Secretary shall examine the files of pension payment order carefully every month and remove all the pension payment orders relating to case of the lands mentioned in instruction 29. He shall return the disbursers halves of the pension payment orders concerned to the Audit Officer with a half yearly statement of such cases. The reasons for the non-drawal, if known, shall be stated against each time.
