Section 9A(2) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(2)On receipt of an application for family pension under sub-rule (1), the Secretary or any other officer not below the rank of a Deputy Secretary authorised by him, shall verify the facts stated therein, with reference to the records available with him, with a view to determining as to whether the applicant is entitled to the family pension or not under the provisions of the Act and for this purpose he may hold such enquiry and may call for such further information from the applicant as he may deem fit.
