Section 22 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
22.
(1)When a pension is granted on condition that it shall be paid only so long as a specified event other than the pensioner's death has not taken place, no payment shall be made unless the pensioner furnishes a certificate on each occasion that such event has not taken place.(2)As an exception to subsidiary instruction (1), a woman whose pension is payable only so long as she does not marry or re-marry shall not be required to certify that she has not been married on each occasion when payment is made, but shall be required to attach a declaration in the following form at the end of each half-year to the bill for her pension for the month of December or June, as the case may be:"I hereby declare that I am not married and have not been married during these six months ending 30th June 19...............
