Section 24(c) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(c)The Secretary shall arrange the necessary payment to the Post Office on account of these money orders not in cash but by transfer to the credit of the Post Office in the Treasury Accounts. He shall send the money order form to the Post Office with a covering list and a certificate that he has credited the amounts of the money orders and the commission payable on them to the Post Office' by transfer in the treasury accounts. A separate receipt shall be obtained from the Post Office for each money order and filed in Municipal Office.
