Section 3 in The M.P. Legislative Assembly Members Family Pension Rules, 2000
3. Grant of Family Pension.
- Every person, who is entitled to pension under Section 6-B of the Act, shall make an application to the [Principal Secretary] [Substituted by Notification No. 708-F-(2) 62-07-One-XLVIII, dated 24-5-2008.], in the Form-A appended to these rules. The application shall be accompanied by three copies of the latest photograph and three specimen signature duly attested by a Gazetted Officer.
