Section 9 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
9.
All municipalities in Andhra area shall pay arrears of pensionary contributions in respect of superior and last grade employees for the period for which they did not contribute to provident funds referred to in Rule 7 established for their benefit at the rates payable to their provident fund accounts upto the 31st March, 1961 and thereafter at the rates prescribed in Rule 6. The arrear contribution shall be paid to the fund in 12 equal monthly instalments from the date of coming into force of these rules;Provided that the gratuity, if any, paid to employees who retire on or after the 1st April, 1961 shall be surrendered to this fund in lieu of the said arrears of contributions;Provided further that the finalisation of Pension and Gratuity of an employee who retired on or after 1st April, 1961 shall not be held up due to non-recovery of the arrear of pension contribution from any other municipal council or councils where he worked. In such cases the Secretary shall be responsible for the recovery of the arrear contributions due to the municipal council from the municipal council or councils in which the pensioner worked.
