Section 34 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
34.
(1)A Person who claims payment of arrears of pension, as heir of a deceased pensioner shall be required to produce the pensioners half of the pension payment order, if no pension payment order has been issued, the copy of the order in which sanction to the pension was communicated to the pensioner or his heir. He shall also be required to produce a death certificate regarding the death of the pensioner, and sufficient evidence to establish his relationship to the deceased.(2)When the amount of arrears due to deceased pensioner does not exceed [Rs. 1000 (Rupees one thousand)] [Substituted by G.O.Ms.No. 544, dated 31-12-1973; A.P.G. Extraordinary R.S. Part I, dated 7-2-1974, page 5.] payment may be made to the heirs of the deceased after following the procedure laid down under instruction 33 after such enquiry as he considers sufficient regarding the claimant's right and title. In the case, the Secretary need not insist on the production of letters of administration or similar legal authority. The records of enquiry by the Secretary should contain the signed statement of at least two trust worthy or disinterested persons.(3)When the amount of arrears due to a deceased pensioner exceeds 1 (Rs. 1000 (Rupees one thousand)] payment to the extent of l(Rs. 1000 (Rupees one thousand)) may be made by the Secretary as set forth in Subsidiary Instruction(2)above. The excess over ' (Rs. 1000 (Rupees one thousand)] should be paid only under the orders of Government on the execution of an indemnity bond in Form 6 contained in the Andhra Pradesh Financial Code with sureties of proved financial stability to meet the obligations undertaken, provided that the Municipal Council is satisfied as to the claimant's rights and title and consider that undue delay and hardship would be caused by insisting on the production of letters of administration.(4)Whenever there is any doubt as to the claimant's right and title payment shall be made only to the person producing legal authority.
