Section 6A(2) in The President's Pension Rules, 1962
(2)All expenses under this rule, shall be borne by the Central Government on production of a certificate by the spouse in Form-II or Form-III, as the case may be, or by any person authorised by such spouse in this behalf in Form-IIB or Form-IVA, as the case may be, appended to these rules.] [Amended vide MHA Notification No. 13/1/76-States dated 28-2-1977]
