Section 10A(4) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(4)Sanction of ex-gratia Grant. - The Secretary shall, if the facts stated in the application for ex-gratia grant submitted under sub-rule (2) are found correct and the application is not otherwise defective, forward the application to the Speaker who shall pass an order in Part B of Form VIII, sanctioning the ex-gratia grant to the applicant(s).
