Section 12 in Madhu Babu Pension Yojana Rules, 2008
12. Sanction of Pension.
- The Sub-Collector, on receipt of application shall get them examined as soon as possible but not exceeding a period of fifteen days. He may either sanction payment of pension or, reject the applications with clear mention of reasons of rejection or, seek clarification on any of the point in doubt. The Sub-Divisional Social Welfare Officer shall assist the Sub-Collector for timely disposal of the applications and maintenance of the Register in Form-MBPY-III.The sanction order in Form No.MBPY-IV shall be maintained by the Sub-Collector along with full particulars of the pensioner. The sanction orders are to be issued from the prescribed register of which the original to be sent to the B.D.O. concerned and the counterfoil to be kept for verification.
