Section 9A(4) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(4)(a)After an order sanctioning the family pension is passed by the Speaker under sub-rule (3), a copy of the application alongwith the sanction order and two photographs of the applicant shall be sent to the Accountant General, Punjab by the Secretary for issuing family pension Payment Order.(b)the Accountant General, Punjab shall after satisfying himself that the papers submitted to him are in very respect in order and the amount of family pension has been correctly sanctioned, issue a family pension Payment Order.
