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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(3) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(3)If a gratuity remains undrawn for more than three months, the sanction of the Audit Officer should be obtained for payment.Annexure-I(See Instruction I)Appeared in person on ......................................................Name of pensioner. - Pensioner's HalfHead of charge:— Superannuation Allowances & Pensions.
Class of pension and date of order sanction it Date or approximate date of birth Section Residence showing village and taluk Amount of monthly pension
(1) (2) (3) (4) (5)
         
{|
  Office of the      
  No.   the 19  
|}Sir,Until further notice, and on the expiration of every month, please pay to...............the sum of Rupees....................(less income tax) being the amount of................Pension, as............upon the production of this order and a receipt according to usual form. The payment should commence from......................
(Signature)
(Designation)To
The Secretary, Municipal Council,Note. - (1) No pension shall be liable to seizure, attachment or sequestration by process of any Court in India at the instance of a creditor for any demand against the pensioner (Section II. Act XXIII of 1971).