Section 5(1) in The Haryana Legislative Assembly Members (Pension) Rules, 1978
(1)A copy of the application, after the order of sanctioning the pension is passed thereon under rule 4, shall be sent to the Accountant-General, Haryana, along with the [two joint photographs] [Substituted by Haryana Notification No. HVS/Pension/7/97/139 dated 14.7.1997.] submitted by the applicant under sub-rule (1) of rule 3.
