Section 5 in The Haryana Legislative Assembly Members (Pension) Rules, 1978
5. Authorisation for payment of Pension.
(1)A copy of the application, after the order of sanctioning the pension is passed thereon under rule 4, shall be sent to the Accountant-General, Haryana, along with the [two joint photographs] [Substituted by Haryana Notification No. HVS/Pension/7/97/139 dated 14.7.1997.] submitted by the applicant under sub-rule (1) of rule 3.(2)The Accountant-General, Haryana, on satisfying himself that the papers submitted to him under sub-rule (1) are in order and the amount of pension has been correctly sanctioned, issue, a Pension Payment order as is issued in the case of a Class I Officer of the State of Haryana.
