Section 33 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
33.
(1)After the death of a pensioner, the Secretary may pay any arrears actually due to the pensioner's heir or heirs, provided they apply within one year of the date of death. If the application is made later, the arrears shall not be paid without obtaining the orders of the Audit Officer.(2)After paying the arrears of pension due on account of a deceased pensioner, the Secretary shall return both halves of the pension payment order to the Audit Officer with a not of the date of the pensioner's death.
