Section 26(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)When a pensioner draws his pension through an agent who has executed a bond to hand over payments, the pension shall not be paid on account of a period of more than a year after the date of his life certificate last received. The Audit Officer and the Secretary shall watch carefully for authentic information of the death of any such pensioner and see that no further payment is made after such information is received.Renewal of Pension payment orders
