Section 8 in The Haryana Legislative Assembly Members (Pension) Rules, 1978
8. Cancellation or modification of pension./family pension
(1)If after the communication of the order sanctioning the [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] any fact, which has a bearing on the sanction or the amount of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] already sanctioned, comes to the knowledge of the Speaker, he shall, after due verification, issue an order cancelling or modifying the order made under [rule 4 of Rule 7-A] [Substituted by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.], and communicate the same to the Accountant-General, Haryana :Provided that no order cancelling or reducing the [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] shall be issued except after giving the pensioner an opportunity of being heard.(2)The Accountant-General, Haryana, shall, on receipt of an order under sub- rule (1) recall the Pension Payment Order and cancel or modify the same in accordance with the said order.(3)Consequent upon the cancellation or reduction of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] under sub-rule (1), the excess, if any, received by the pensioner shall, in the case of cancellation, be recoverable in lump sum and, in the case of reduction, be liable to be adjusted against future payment of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.].
