Section 8(1) in The Haryana Legislative Assembly Members (Pension) Rules, 1978
(1)If after the communication of the order sanctioning the [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] any fact, which has a bearing on the sanction or the amount of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] already sanctioned, comes to the knowledge of the Speaker, he shall, after due verification, issue an order cancelling or modifying the order made under [rule 4 of Rule 7-A] [Substituted by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.], and communicate the same to the Accountant-General, Haryana :Provided that no order cancelling or reducing the [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] shall be issued except after giving the pensioner an opportunity of being heard.
