Section 24(i) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(i)Should the pensioner be physically incapable of signing the declaration, the Secretary may authorise payment to the pensioner on production of a certificate from an Assistant Civil Surgeon of the District or a Registered Medical Practitioner to the effect that the pensioner is alive but is unable to sign the required declaration. In such a case, the pension may be paid to the heir, not being a minor, who would receive payment of the arrears of pension in the event of the pensioner's death, provided that it is certified by the District Collector that the person claiming a to be the heir is in fact, the heir and continues to be the heir throughout the period for which he draws the pension.
