Section 5(2) in The M.P. Legislative Assembly Members Family Pension Rules, 2000
(2)Payment of pension by Treasury will be subject to the production of Certificate issued by a competent authority in Form-D.Explanation. - For the purpose of this rule, "the competent authority" shall be a First Class Magistrate or a Class I Officer of the Central or State Government or a sitting Member of Parliament or Madhya Pradesh Legislative Assembly or any other officer referred to in Rule 363 of the Madhya Pradesh Treasury Code Volume I.
