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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

39. Gratuities. - (1) The Secretary shall not pay any gratuity except on an authority received from the Audit Officer. The Secretary shall require to payee to produce the copy of the order by which the sanction to the gratuity was communicated to him, and shall record the fact of payment on the copy of the order so produced.

(2)A gratuity is payable only to and upon the receipt of the person legally entitled to receive it.
(3)If a gratuity remains undrawn for more than three months, the sanction of the Audit Officer should be obtained for payment.Annexure-I(See Instruction I)Appeared in person on ......................................................Name of pensioner. - Pensioner's HalfHead of charge:— Superannuation Allowances & Pensions.
Class of pension and date of order sanction it Date or approximate date of birth Section Residence showing village and taluk Amount of monthly pension
(1) (2) (3) (4) (5)
         
{|
  Office of the      
  No.   the 19  
|}Sir,Until further notice, and on the expiration of every month, please pay to...............the sum of Rupees....................(less income tax) being the amount of................Pension, as............upon the production of this order and a receipt according to usual form. The payment should commence from......................
(Signature)
(Designation)To
The Secretary, Municipal Council,Note. - (1) No pension shall be liable to seizure, attachment or sequestration by process of any Court in India at the instance of a creditor for any demand against the pensioner (Section II. Act XXIII of 1971).
(2)Payment under this order is to be made only to the pensioner in person with the following exceptions, namely:—
(a)to person specially exempted.
(b)to females unaccustomed to appear in public and to persons unable to appear on account illness or bodily infirmity, Payment in both classes (a) and (b) is made on production of a life certificate signed by a responsible officer of Government, or other well-known and trustworthy person.
(c)to any person sending a life certificate signed by some person exercising the powers of a Magistrate of any class under the Criminal Procedure Code, or by any Registrar or Sub-Registrar under the Indian Registration Act, or by any Pensioned Officer, who before retirement, exceed the powers of a Magistrate or by any Gazetted Officer.
(d)in all cases referred to in Clauses (a), (b) and (c), the secretary must at least once in a year, require proof independent of that furnished by the life certificate of the continued existence of the pensioner.
(3)On the decease of the pensioner, this order should be immediately returned by his family to the Secretary, Municipal Council with a report of the date of his decease.
Reverse of Pensioner's HalfAmount of pensionRs............................................[in words]Every separate payment is to be recorded belowby the Secretary
Month for which pension is due 19 19 19 19 19 19 19 19 19 19 Remarks
Date of payment Secretary's initials Date of payment Secretary's initials Date of payment Secretary's initials Date of payment Secretary's initials Date of payment Secretary's initials
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12)
MarchApril                      
Blank Space For Folding
MayJuneJulyAugustSeptemberOctoberNovemberDecemberJanuaryFebruary                      
Blank SpaceFor Folding
Month for which pension is due 19 19 19 19 19 19 19 19 19 19 Remarks
Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12)
MarchAprilMayJuneJulyAugust                      
Blank Space for Folding
SeptemberOctoberNovemberDecemberJanuaryFebruary                      
Reverse of Disburser's HalfAmount of pensionRs......................................[in words]This document is to be retained by theSecretary so long as the authority remains in force in suchmanner that pensioner shall have no access to it. Every separatepayment is to be recorded below.
Month for which pension is due 19 19 19 19 19 19 19 19 19 19 Remarks
Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12)
MarchAprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberJanuaryFebruary                      
Month for whichpension is due 19 19 19 19 19 19 19 19 19 19 Remarks
Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial Date of payment Commissioner's initial
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12)
MarchAprilMayJuneJulyAugustSeptemberOctoberNovemberDecemberJanuaryFebruary                      
Disburser's HalfPlace for signature of Pensioner onthe........................................................firstpayment made hereon.
Head of charge superannuation Allowance andpension
Class of pension and date of order sanctioning it Personal identification Height (Metres) Date or Approximate date of birth Section Residence showing village and taluk Amount of monthly pension
(1) (2) (3) (4) (5) (6) (7)
             
{|
Office of the  
No.  
Sir,  
Until further notice and on the expiration of every month, payto.......................................the sum ofRupees....................................(less income taxbeing)...............................amountof............................... pension as ...........upon theproduction of the counterpart hereof, taken from the claimant areceipt for the amount according to usual form. The paymentshould commence from................................19
  (Signature)
  (Designation)
|}Note. - Payment under this order is to be made only to the pensioner in person, with the following exceptions:
(a)to persons specially exempted by the Government;
(b)to females unaccustomed to appear in public;
(c)to persons unable to appear on account of illness or bodily infirmity.
Payment in both Clauses (a) and (b) is made on production of a life certificate signed by a responsible officer of Government, or other well known and*trustworthy persons.
(d)to any person sending a life certificate signed by some person exercising the powers of a magistrate of any class under the Criminal Procedure Code, or by any Registrar or Sub-Registrar under the Indian Registration Act, 1908, or by any pensioned officer who before retirement exercised the powers of a Magistrate, or by any Gazetted Officer of Government.
Thumb 1st finger 2nd finger 3rd finger Little or 4th finger
         
Certified that the above finger prints have been taken in my presence and under my personal superintendence from the left hand of the person whose name is entered in the pension payment order.Station :Dated :Signature.Annexure - IIPensioner's Bill[See Instruction 14(a)]Name of the pensioner................................................ (in Block Capitals)...........................................................................Received the amount of my pension for the month of....................... 19........ Income Tax at ....................... Less......... Net rupees......................... P......... The ................... 19............Thumb Signature .............................. Attestor's Signature ............. impression ..........................................Certificate of Non-EmploymentI declare that I have not received any remuneration for saving in any capacity either in a Government establishment or in an establishment paid from a local fund during the period for which the amount of pension claimed in this bill is due.Note. - The term "local fund" means in this certificate any of the Municipal and Gram Panchayat Fund, Education Fund, Port and Marine fund, etc., mentioned in instruction 2 in Chapter IV in Part III of Andhra Pradesh Treasury code Vol. I and also any ‘Local Fund* under the control of the Government of India. 'Please pay the amount of this bill to ...................................................................................... Signature of the Pensioner.Life CertificateCertified that the pensioner named in this bill is alive this day, the day ........................ of 19...........and has signed in my presence this bill and the above request for payment to a manager.
Station : Signature
Dated :.......19....... Designation
Pay Rs.  
Contents received. Secretary
  Signature of the Messenger.
Directions