Section 2(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)The Andhra Pradesh Liberalised Pension Rules issued in G.O.Ms.No.231, Finance, dated the 11* June, 1962 and published as Supplement to Part I of the Andhra Pradesh Gazette, dated the 19th June, 1962 as amended from time to time and the Civil Services Regulations as amended from time to time in so far as they are not inconsistent with the provisions of the Andhra Pradesh Liberalised Pension Rules, shall mutatis mutandis apply to all employees referred to in sub-rule (1).
